BAYNEE INDUSTRIES Vs. RAJIV ROSHA

JUDGEMENT

(1.) The plaintiff has filed the suit for a decree for a sum of Rs.19,77,48,220.13 along with interest at the rate of 18% per annum.

(2.) The defendant has filed the present application being GA 1 of 2023 under Order VII Rule 11(d) of the Code of Civil Procedure, 1908, for rejection of plaint. On the following grounds:

(3.) Mr. Shourjyo Mukherjee, Learned Advocate representing the defendant submits that the foundation of the plaint case, is that the defendant wrongfully interfered with the business of the plaintiff due to which the plaintiff is entitled for damages. He submits that there is no pleading in the plaint to the effect as to how the defendant's act or conduct or the patent itself interfered with the business of the plaintiff. He submits that there is no correlation between the claim made by the plaintiff and the allegations made in the plaint.