RAJAT AGARWAL Vs. SPARTAN ONLINE PVT. LTD

JUDGEMENT

(1.) The game of dice which led to an epic battle of Kurukshetra has not deterred generations after generations irrespective of ancient or modern to pursue gambling whether we may ensconce it with a game of skill in order justify its legality and to give legal recognition although the result might be ruinous.

(2.) The game of poker which apparently appears to be demonstrably gambling as one of its kind has triggered off the present litigation between two groups who were hunky-dory until September, 2016.

(3.) The defendant No.7 was desirous of launching an Online Poker business which the said defendant could not do from its office at Maharashtra since the local laws of Maharashtra do not permit poker gaming. The West Bengal Gambling and Prize Competitions Act , 1957 in Clause 2(b) defines gaming or gambling to exclude Poker, Rummy or Nap and hence this State has been chosen for launching a webpage "Spartanpoker.com" to carry on the Poker gaming business.