GM MODULAR PVT LTD Vs. HAVELLS INDIA LTD

JUDGEMENT

(1.) Let the plaint be registered as a suit.

(2.) Issue summons in the suit and notice in the application to the defendant. Mr.Sudeep Chatterjee, Advocate appearing on behalf of the defendant accepts summons and notice. Let the written statement and reply be filed within two weeks, with advance copies thereof to the learned counsel for the plaintiff who may file the replication and rejoinder within two weeks thereafter.

(3.) Learned counsel for the plaintiff is pressing for an interim order, in the meanwhile. I have heard the learned counsel for the parties for some time.