Rasandik Engineering Industries India ... vs West Bengal Industrial Development
2026 Latest Caselaw 936 Cal/2

Calcutta High Court

Rasandik Engineering Industries India ... vs West Bengal Industrial Development on 13 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-4

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

                                IA NO. GA-COM/8/2026
                                 [OLD NO CS/33/2021]
                                 In CS-COM/242/2024

                 RASANDIK ENGINEERING INDUSTRIES INDIA LIMITED
                                      Vs
                     WEST BENGAL INDUSTRIAL DEVELOPMENT
                         CORPORATION LIMITED AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th February, 2026 Appearance:

Mr. Soumitra Datta, Adv.

...for the plaintiff Mr. Suman Dutt, Sr. Adv.

Mr. Paritosh sinha, Adv.

Mr. Saubhik chowdhury, Adv. Ms. Samhita Mukherjee, Adv.

Ms. S. Mallick, Adv.

...for the defendant no 1

Mr. Sudip Deb, Sr. Adv.

Mr. Paritosh Sinha, Adv.

Mr. Joydeep roy, Adv.

Ms Akshita Singh, Adv.

...for the defendant no. 2

The Court:- This is an application for rejection of plaint on the ground

that this suit is barred by law.

The plaintiff is represented and prays for an opportunity to file an affidavit.

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

thereto, if any, be filed one week thereafter.

It is made clear that the pendency of this application will not thwart the

ongoing Commission.

Let this matter appear on 16 March, 2026.

(RAVI KRISHAN KAPUR, J.) S.Bag