Parul Ruparelia And Anr vs Camme Wang And Anr
2026 Latest Caselaw 144 Cal/2

Calcutta High Court

Parul Ruparelia And Anr vs Camme Wang And Anr on 19 January, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OCD-7
                       IN THE HIGH COURT AT CALCUTTA
                          CIVIL APPELLATE JURISDICTION
                              (COMERCIAL DIVISION)
                                 ORIGINAL SIDE

                            TEMPAPO-IPD/15/2025
                            IA NO: GA-COM/1/2025

                          PARUL RUPARELIA AND ANR
                                    VS
                            CAMME WANG AND ANR

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                    AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : January 19, 2026.

                                                                        Appearance:
                                                          Mr. Ranjan Bachawat, Sr. Adv.
                                                    Mr. Rudraman Bhattacharya, Sr. Adv.
                                                             Mr. Sourajit Dasgupta, Adv.
                                                                   Mr. Victor Dutta, Adv.
                                                               Mr. Dhruv Chaddha, Adv.
                                                                    ...for the appellants.

                                                                 Mr. Syed E. Huda, Adv.
                                                                Mr. Sk. Aptabuddin, Adv.
                                                                    Ms. A. Khatoon, Adv.
                                                                   ...for the respondents.

The Court: Appeal is directed against the judgment and order dated

December 5, 2025 passed in a suit for infringement and passing off.

The appellants before us are the plaintiffs in the suit for infringement

and passing off.

Learned Senior Advocate appearing for the appellants submits that there

subsisted an interim order in the suit in excess of a year till the time it stood

vacated on contested hearing of the injunction petition. He submits that,

during the pendency of the appeal, the subsisting interim order should be

restored.

Learned Advocate appearing for the respondents submits that, a copy of

the stay petition or the Memorandum of Appeal was not served upon his client

or to the present Advocate-on-record.

In response, it is submitted on behalf of the appellants that, the

erstwhile Advocate-on-record was sought to be served when service was

refused. Cause papers were transmitted by an electronic mail.

Be that as it may, since, the appellants as the plaintiffs were enjoying an

interim order for a considerable period of time and since, the interim order

stood vacated by the impugned judgment and order, it would be appropriate to

restore the interim order subsisting in the suit till it was vacated, for some

period of time.

Therefore, the initial interim order passed in the suit on January 31,

2025 is restored for a period till February 28, 2026 or until further orders,

whichever is earlier.

The appellants will prepare informal paper books incorporating all papers

used before the learned Single Judge. Appellant will serve a copy of such

informal paper books upon the respondents.

Notice of appeal is waived on behalf of the respondents.

List the appeal on January 27, 2026.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)