Fox And Mandal And Anr vs Somabrata Mandal And Ors
2025 Latest Caselaw 3438 Cal/2

Calcutta High Court

Fox And Mandal And Anr vs Somabrata Mandal And Ors on 15 December, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-8
                        IN THE HIGH COURT AT CALCUTTA
                        Intellectual Property Rights Division
                              (COMMERCIAL DIVISION)
                                  ORIGINAL SIDE


                                IA NO. GA/4/2023
                              [OLD NO CS/269/2022]
                                        In
                                 IP-COM/6/2025

                          FOX AND MANDAL AND ANR.
                                    Vs
                         SOMABRATA MANDAL AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 15th December, 2025

                                                                                Appearance:
                                                            Mr. Soumya Roy Chowdhury, Adv.
                                                                          ...for the plaintiffs.

                                                               Mr. Krishnaraj Thaker, Sr. Adv.
                                                                     Mr. Indranil Munshi, Adv.
                                                              Ms. Ahona A. G. Majumder, Adv.
                                                 ...for the defendants/respondent nos.1 and 2.

The Court: Mr. Krishnaraj Thaker, Senior Advocate appearing on behalf of

the defendants/respondent nos.1 and 2 submits that for purely personal

reasons he can no longer appear in this matter.

This is an application for summary judgment under Order XIIIA of the

Code of Civil Procedure, 1908. The matter has been heard at length. The

respondent nos.1 and 2 had also filed two compilations and the matter was fixed

for his concluding submissions. In such circumstances, an adjournment is

prayed for on behalf of the respondent nos.1 and 2 to make alternative

arrangements.

Let this matter appear on 22 December, 2025.

It is made clear that in absence of any firm instructions, appropriate

orders would be passed on the returnable date.

The parties are also requested to take steps for filing of their respective

Written Notes of Submissions.

(RAVI KRISHAN KAPUR, J.)

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