Srmb Srijan Private Limited vs Paltan Majumder
2026 Latest Caselaw 2700 Cal/2

Calcutta High Court

Srmb Srijan Private Limited vs Paltan Majumder on 6 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OIP -5,6 & 7
                                                ORDER SHEET


                   IN THE HIGH COURT AT CALCUTTA
               INTELLECTUAL PROPERTY RIGHTS DIVISION
                            ORIGINAL SIDE
                        IA NO.GA-COM/1/2025
                                  IN
                           IP-COM/16/2025

                    SRMB SRIJAN PRIVATE LIMITED
                                VS
                        PALTAN MAJUMDER



                       IA NO.GA-COM/3/2025
                                IN
                          IP-COM/16/2025

                    SRMB SRIJAN PRIVATE LIMITED
                                VS
                        PALTAN MAJUMDER



                       IA NO.GA-COM/5/2025
                                IN
                          IP-COM/16/2025

                    SRMB SRIJAN PRIVATE LIMITED
                                VS
                        PALTAN MAJUMDER



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

                                                                 APPEARANCE:
                                                 Mr. Debnath Ghosh, Sr. Adv.,
                                                     Mr. Saptarshi Datta, Adv.
                                                 M. Biswaroop Mukherjee, Adv.
                                                      Ms. Srinjita Ghosh, Adv.,
                                                   Mr. Pourush Kanti Pal, Adv.
                                                        Mr. Debdut Hore, Adv.
                                                                  For petitioner
                                          Mr. Rudraman Bhattacharya, Sr. Adv.
                                            2

                                                                  Mr. Sourajit Dasgupta, Adv.
                                                                   Mr. Bhavesh Garodia, Adv.
                                                            Mr. Subhankar Chakraborty, Adv.
                                                            Mr. Saptarshi Bhattacharjee, Adv.
                                                                      Ms. Sayani Gupta, Adv.
                                                                               For respondent

THE COURT: After hearing the parties, I find that there are three

applications pending in the suit.

The first in order of time is the plaintiff's application for injunction

wherein by an order dated 15th January, 2026 the Co-ordinate Bench has

recorded the submission made on behalf of the respondent that save and

except the existing stock supplied by the plaintiff to the defendant being its

dealer, the defendant is not interested in selling any of the products of the

plaintiff. The dealership agreement has been terminated and, as such, there is

no question of any fresh supply of stocks. The second application in order of

time is the defendant's application for disclosure of additional documents. The

third application is the defendant's application under Sections 5 and 8 of the

Arbitration and Conciliation Act, 1996.

Since the three applications are required to be heard either

simultaneously or analogously, the matters are adjourned and shall appear in

the monthly list of May 2026.

(ARINDAM MUKHERJEE, J.)

Sb/