Delhi High Court - Orders
Boehringer Ingelheim Pharma Gmbh & Co. ... vs Vee Excel Drugs And Pharmaceuticals ... on 7 October, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~22, 23 & 26 to 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
22
+ CS(COMM) 239/2019 & CCP(O) 82/2019, I.A. 6797/2019,
9272/2019, 2042/2020, 2044/2020
BOEHRINGER INGELHEIM
PHARMA GMBH & CO. KG & ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
VEE EXCEL DRUGS AND PHARMACEUTICALS
PRIVATE LIMITED & ORS. ..... Defendants
Through: Mr. Mukesh Rana and Ms. Mamta,
Advocates for D-1 and 2.
23
+ CS(COMM) 240/2019 & CCP(O) 81/2019, I.A. 6802/2019,
9277/2019, 2036/2020, 2038/2020
BOEHRINGER INGELHEIM PHARMA
GMBH & CO. KG & ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
VEE EXCEL DRUGS AND PHARMACEUTICALS
PRIVATE LIMITED. & ORS. ..... Defendants
Through: Mr. Mukesh Rana and Ms. Mamta,
Advocates for D-1.
CS(COMM) 239/2019 and connected matters Page 1 of 5
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:11.10.2022
18:32:38
26
+ CS(COMM) 236/2022 & I.A. 5801-04/2022, 16304/2022
BOEHRINGER INGELHEIM PHARMA GMBH
& CO. KG & ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
ALKEM LABORATORIES LTD. & ANR. ..... Defendants
Through: Mr. Adarsh Ramanujan, Ms. Bitika
Sharma, Mr. Lakshay Kaushik, Mr. Vikram Singh
Dalal and Ms. Skanda, Advocates.
27
+ CS(COMM) 237/2022 & I.A. 5806-09/2022, 16242/2022
BOEHRINGER INGELHEIM PHARMA GMBH
& CO. KG & ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
MICRO LABS LIMITED ..... Defendant
Through: Mr. G. Nataraj, Mr. Avinash K.
Sharma, Mr. Shashikant Yadav and Ms. Harshita
Agarwal, Advocates.
28
+ CS(COMM) 238/2022 & I.A. 5811-14/2022, 16240-41/2022
BOEHRINGER INGELHEIM PHARMA GMBH
& CO. KG & ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
CS(COMM) 239/2019 and connected matters Page 2 of 5
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:11.10.2022
18:32:38
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
NATCO PHARMA LIMITED & ANR. ..... Defendants
Through: Mr. J. Sai Deepak, Mr. G. Nataraj,
Mr. Avinash K. Sharma, Mr. Shashikant Yadav
and Ms. Harshita Agarwal, Advocates.
29
+ CS(COMM) 296/2022 & I.A. 7109-10/2022, 7112/2022, 11729/2022
BOEHRINGER INGELHEIM PHARMA GMBH
& CO. KG AND ANR. ..... Plaintiffs
Through: Mr. Sandeep Sethi, Senior Advocate
with Dr. Sanjay Kumar, Ms. Arpita Sawhney,
Mr. Arun Kumar Jana, Ms. Meenal Khurana,
Mr. Harshit Dixit and Mr. Priyansh Sharma,
Advocates.
versus
MANKIND PHARMA LIMITED ..... Defendant
Through: Mr. Adarsh Ramanujan, Ms. Bitika
Sharma, Mr. Lakshay Kaushik, Mr. Vikram Singh
Dalal and Ms. Skanda, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 07.10.2022
1. List for further hearing on 20.10.2022. I.A. 7111/2022 (under Order 11 Rule 1(6) as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division Act, 2015, by Plaintiffs) in CS(COMM) 296/2022
2. Rejoinder be filed by the Plaintiffs, before the next date of hearing.
3. List on 20.10.2022.
CS(COMM) 239/2019 and connected matters Page 3 of 5 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:11.10.2022 18:32:38I.A. 14774/2022 (under Order 8 Rule 1 CPC, by Defendant) in CS(COMM) 296/2022
4. Present application has been preferred on behalf of the Defendant seeking condonation of delay in filing written statement.
5. Issue notice.
6. Dr. Sanjay Kumar, learned counsel accepts notice on behalf of the Plaintiffs.
7. It is submitted that though there is a delay of 89 days in filing the written statement but the delay is within the outer limit of 120 days, which is the condonable period.
8. For the reasons stated in the application, the same is allowed.
9. Delay of 89 days in filing the written statement is condoned.
10. Written statement is taken on record.
11. Application stands disposed of.
I.A. 14835/2022 (seeking condonation of delay in filing reply to I.A. 7110/2022, by Defendant) in CS(COMM) 296/2022
12. Present application has been preferred on behalf of the Defendant seeking condonation of delay in filing reply to I.A. 7110/2022.
13. Issue notice.
14. Dr. Sanjay Kumar, learned counsel accepts notice on behalf of the Plaintiffs.
15. For the reasons stated in the application, the same is allowed.
16. Delay of 90 days in filing the reply is condoned.
17. Reply is taken on record.
18. Application stands disposed of.
CS(COMM) 239/2019 and connected matters Page 4 of 5 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:11.10.2022 18:32:38I.A. 14849/2022 (seeking condonation of delay in filing reply to I.A. 7112/2022, by Defendant) in CS(COMM) 296/2022
19. Present application has been preferred on behalf of the Defendant seeking condonation of delay in filing reply to I.A. 7112/2022.
20. Issue notice.
21. Dr. Sanjay Kumar, learned counsel accepts notice on behalf of the Plaintiffs.
22. For the reasons stated in the application, the same is allowed.
23. Delay of 90 days in filing the reply is condoned.
24. Reply is taken on record.
25. Application stands disposed of.
I.A. 14867/2022 (seeking condonation of delay in filing reply to I.A. 7111/2022, by Defendant) in CS(COMM) 296/2022
26. Present application has been preferred on behalf of the Defendant seeking condonation of delay in filing reply to I.A. 7111/2022.
27. Issue notice.
28. Dr. Sanjay Kumar, learned counsel accepts notice on behalf of the Plaintiffs.
29. For the reasons stated in the application, the same is allowed.
30. Delay of 90 days in filing the reply is condoned.
31. Reply is taken on record.
32. Application stands disposed of.
JYOTI SINGH, J OCTOBER 07, 2022/rk CS(COMM) 239/2019 and connected matters Page 5 of 5 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:11.10.2022 18:32:38