Uaci Seeds & Biotech Private Limited vs Gg Crop Science
2026 Latest Caselaw 2208 Cal/2

Calcutta High Court

Uaci Seeds & Biotech Private Limited vs Gg Crop Science on 23 March, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OIPD-1
                               ORDER SHEET

                         IA No.GA-COM/1/2025
                                   IN
                            IP-COM/52/2025
                   IN THE HIGH COURT AT CALCUTTA
               INTELLECTUAL PROPERTY RIGHTS DIVISION


                UACI SEEDS & BIOTECH PRIVATE LIMITED
                                 VS.
                          GG CROP SCIENCE


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 23rd March, 2026.

                                               Mr. Prashant Phillips, Advocate for the
                                                                   plaintiff/petitioner.

                 Mr. Shuvasish Sengupta, Mr. Bhavesh Garodia, Mr. Souvik Ghosh, Mr.
                                 Arindam Maity, Advocates for defendant/respondent.

The Court : By an order dated 16th February, 2026 Surya Seed

Lab/NSURYA Seed Lab having their office at Hyderabad was appointed to

file a report as to whether two products, i.e., the registered product and the

impugned product are similar or not. It appears that NSurya Seed Lab LLP

has conducted the test as directed and have on 12th March, 2026 forwarded

a copy of the report to Dr. Surajit Chanda, Senior Breeder - Paddy, UACI

Seeds & Biotech Private Limited, Kolkata - 700026. A copy of the said

report downloaded along with the electronic mail and the attachments sent

by NSurya Seed Lab LLP to the plaintiff is placed before the Court. A

downloaded copy of the report has also been forwarded to the defendant by

the plaintiff. There is no dispute that a downloaded copy of the report placed

before the Court is not the report prepared by NSurya Seed Lab LLP or is

not in accordance with the direction given in the order dated 16th February,

2026. The defendant intends to take exception to this report.

The downloaded copy of the report placed before the Court is taken on

record for the time being and NSurya Seed Lab LLP is directed to send the

original report duly signed by the Director in all pages thereof to the

Registrar, Original Side, High Court at Calcutta in a sealed envelope so that

the original report can be placed before the Court on the next date.

The defendant is permitted to take exception on the basis of the

downloaded copy of the report served on them. Let such exception be filed

by 16th April, 2026. Rejoinder to the exception be filed by 30th April, 2026.

Let this matter appear in the monthly list of May, 2026.

The plaintiff and the defendant shall communicate this order to

NSurya Seed Lab LLP having its office at Flat No.-302, VSS Nandadeep

Apartment, Beside Suraksha Hospital, Petbasheerabad, Hyderabad,

Telengana, Pin - 500055 so that the said entity can forward the original

report in a sealed envelope to the Registrar, Original Side of this Court as

directed in this order.

(ARINDAM MUKHERJEE, J.)

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