Dunlop International Limited vs Glorious Investment Limited And Anr
2025 Latest Caselaw 1587 Cal/2

Calcutta High Court

Dunlop International Limited vs Glorious Investment Limited And Anr on 20 May, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-7
                        IN THE HIGH COURT AT CALCUTTA
                                    ORIGINAL SIDE
                        (Intellectual Property Rights Division)

                              IA NO. GA-COM/1/2025
                                In IPDTMA/14/2024

                     DUNLOP INTERNATIONAL LIMITED
                                  Vs
                  GLORIOUS INVESTMENT LIMITED AND ANR.

Before:
The Hon'ble Justice RAVI KRISHAN KAPUR
Date: 20th May 2025
                                                                                Appearance:
                                                                Mr. Debnath Ghosh, Sr. Adv.
                                                              Mr. Biswaroop Mukherjee, Adv.
                                                                      Ms. Mini Agarwal, Adv.
                                                                             ...for appellant.

                                                                  Mr. Siddhartha Datta, Adv.
                                                                    Mr. Siddharth Dey, Adv.
                                                                    Mre. Chetan Kabra, Adv.
                                                                       ...for respondent no. 1

Mrs. S. Gupta, Adv.

...for respondent no. 2.

The Court: This is an application seeking rejection of the Written Notes of

Submissions filed on behalf of the appellant. Significantly, this application was

filed on 8 April, 2025 and was due to appear on 25 April, 2025. Neither the

applicant nor the respondent had taken any steps to mention the matter and the

application was simply left pending.

The primary ground in this application is the allegation that by filing such

Notes of Submissions, the appellant has tried to smuggle in facts which were not

argued during the course of hearing nor did the same form the subject matter of

the appeal or argued.

Mr. Ghosh, Senior Advocate appearing on behalf of the appellant submits

that, the contents of the Notes of Arguments have been dealt with by the applicant

and that there is nothing which has been inserted in the Notes which has not been

pleaded.

In view of the fact that the hearing of the matter has already concluded and

the judgment is reserved, this application is dismissed being premature.

With the above directions, GA-COM/1/2025 stands disposed of.

(RAVI KRISHAN KAPUR, J.)

SK.