Bombay High Court
F. Hoffman-La Roche Ag vs Cipla Ltd on 28 July, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
TAUSEEF
LAIQUEE
FAROOQUI 903-COMIP.30.2008.doc
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.07.29
18:52:02 +0530 ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO.30 OF 2008
F. Hoffman-La Roche AG ...Plaintiffs
V/S
CIPLA Ltd. ...Defendant
WITH
NOTICE OF MOTION (NMS) NO.3409 OF 2008
WITH
CHAMBER SUMMONS (CHS) NO.1574 OF 2008
IN
COMMERCIAL IP SUIT NO.30 OF 2008
-------
Mr. Varun Satiya a/w. Mr. Mankan i/by M/s. Crawford Bayley & Co.
for Plaintiffs.
Mr. Harshad Virkar i/by M&M Legal Ventures for Defendant.
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CORAM : R. I. CHAGLA, J.
DATED : 28th JULY, 2022.
P.C.
1. The learned counsel for the Plaintiff seeks leave to withdraw the Commercial IP Suit No.30 of 2008 unconditionally.
2. Accordingly, the Commercial IP Suit No.30 of 2008 is disposed of as withdrawn.
3. In view of disposal of Commercial IP Suit, Notice of Tauseef 1 of 2 903-COMIP.30.2008.doc Motion No.3409 of 2008 and Chamber Summons No.1574 of 2008 do not survive. Hence, they are also disposed of.
4. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
(R. I. CHAGLA, J.)
Tauseef 2 of 2