Reckitt Benckiser (India) Private ... vs Godrej Consumer Products Limited
2026 Latest Caselaw 2698 Cal/2

Calcutta High Court

Reckitt Benckiser (India) Private ... vs Godrej Consumer Products Limited on 6 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OIP-10

                                ORDER SHEET

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

                         IA No. GA-COM/1/2026
                                   In
                             IP-COM/3/2026
               RECKITT BENCKISER (INDIA) PRIVATE LIMITED
                                 VERSUS
                 GODREJ CONSUMER PRODUCTS LIMITED


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 6th April, 2026

                                                                          Appearance:
                                                         Mr. Naman Choudhury, Adv.
                                                              Ms. Mini Agarwal, Adv.
                                                              Ms. Sirin Firdous, Adv.
                                                          For the plaintiff/petitioner.

                                                     Mr. Soumya Roychowdhury, Adv.
                                                             Mr. Shounak Mitra, Adv.
                                                            Ms. Vaibhavi Pandey, Adv.
                                                       For the defendant/respondent.

The Court:- Affidavit-in-opposition and Affidavit-in-Reply filed in Court

today are taken on record.

It is submitted by the parties that the special leave petition has been

dismissed along with all pending applications filed therein by an order dated

23rd March, 2026, a copy whereof is placed before this Court and retained with

the records.

It is submitted on behalf of the sole defendant/respondent that the

affidavit-in-reply has been served only today in the morning few hours prior to

the matter being taken up. On a cursory glance, according to the sole

defendant/respondent, it appears that the affidavit-in-reply contains several

new facts and/or documents. The sole defendant/respondent, therefore, seeks

time to consider the reply. In order to expedite the matter, let the application

appear in the monthly list of May, 2026.

The sole defendant/respondent shall be at liberty to file a rejoinder to the

affidavit-in-reply, if so advised, dealing with only the new points and

documents, if any.

(ARINDAM MUKHERJEE, J.)

snn.