DR. KUNAL SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant suit was instituted by the plaintiff for seeking a decree to the tune of Rs.100.00 Crore against the defendant, that is, the State of West Bengal (hereinafter referred to as "the State"), on account of vicarious liability for an alleged act of defamation committed by a Hon'ble High Court Judge. The present application is on behalf of the State for rejection of the plaint under Order 7 Rule 11 of the Code of Civil Procedure, 1908. A chronological history of the events that are relevant for settlement of this instant application is given below:

(2.) Counsel appearing on behalf of the defendant/applicant made the following submissions before the court:

(3.) Counsel appearing on behalf of the plaintiff/respondent made the following submissions before the court: