Fox And Mandal And Anr vs Somabrata Mandal And Ors
2025 Latest Caselaw 3616 Cal/2

Calcutta High Court

Fox And Mandal And Anr vs Somabrata Mandal And Ors on 22 December, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-1
                       IN THE HIGH COURT AT CALCUTTA
                                   ORIGINAL SIDE
                       (Intellectual Property Rights Division)

                               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 : 22nd December, 2025
                                                                           Appearance:
                                                        Mr. Soumya Roy Chowdhury, Adv.
                                                                 Ms. Debayan Sen, Adv.
                                                                      ...for the plaintiffs

                                                          Ms. Ahona A. G. Majumder, Adv.
                                              ...for the defendants/respondent nos.1 and 2

The Court:- By an order dated 15 December, 2025, this Court had granted

an adjournment at the instance of the defendants.

Significantly, the order records that the matter was being adjourned on the

personal ground of the Senior Advocate who had been appearing in this matter.

By the said order, it was made clear that in the absence of any firm

instructions, appropriate orders would be passed on the returnable date.

On behalf of the defendants, an adjournment is sought on the ground that

they have been unable to seek instructions from their client.

This is an application for summary judgment which is being heard since

March, 2025. The defendants have been repeatedly seeking adjournments. The

application was filed as far back as in 2023. The suit is a Commercial Suit. The

defendants were on the verge of completion of the arguments and it is obvious

that the matter is being unnecessary prolonged.

In view of the above, as a last chance, let this matter appear on 8 January,

2026.

In view of the prayer for adjournment, the defendants are directed to pay

costs assessed at 1000 gms to the Ramakrishna Mission Seva Prathisthan, Sarat

Bose Road, Kolkata.

Both parties are directed to file their Written Notes of Submissions on or

before the returnable date.

(RAVI KRISHAN KAPUR, J.) S.Bag