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Usco S.P.A. And Anr vs Twin Parts Pvt. Ltd. And Ors
2025 Latest Caselaw 2378 Cal/2

Citation : 2025 Latest Caselaw 2378 Cal/2
Judgement Date : 2 September, 2025

Calcutta High Court

Usco S.P.A. And Anr vs Twin Parts Pvt. Ltd. And Ors on 2 September, 2025

Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OIPD-3
                          IN THE HIGH COURT AT CALCUTTA
                          (Intellectual Property Rights Division)
                                 COMMERCIAL DIVISION
                                     ORIGINAL SIDE

                                IA NO. GA-COM/4/2025
                                          In
                                    IP-COM/3/2025
                               USCO S.P.A. AND ANR.
                                        Vs
                           TWIN PARTS PVT. LTD. AND ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 2nd September, 2025
                                                                                 Appearance:
                                                               Mr. Sayantan Bose, Sr. Adv.
                                                                      Mr. Tanmoy Roy, Adv.
                                                                     Ms. Ragini Ghosh, Adv.
                                                                     Ms. Koushiki Roy, Adv.
                                                              ...for the plaintiffs/petitioners.

         The Court: This is an application under Order XIIIA of the Code of Civil

Procedure, 1908, inter alia, seeking summary judgment.

         Affidavit of Service filed by the petitioners be kept with the records.

         None appears on behalf of the respondents nor is any adjournment prayed

for on their behalf.

The parties are directed to exchange affidavits.

Let Affidavit-in-Opposition be filed within two weeks from date; Reply

thereto, if any, be filed one week thereafter.

Let this matter appear in the monthly list of November, 2025.

In the meantime, the petitioners are directed to inform all the respondents

of the passing of this order alongwith the directions to exchange affidavits and

file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.) spal

 
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