Delhi High Court
Vifor (International) Ltd & Anr. vs Hetero Healthcare Limited & Ors. on 2 November, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
Neutral Citation Number: 2022/DHC/004638
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 02nd November, 2022
+ CS(COMM) 210/2022 & I.A. 5198-99/2022
VIFOR (INTERNATIONAL) LTD & ANR. ..... Plaintiffs
Through: Ms. Vaishali Mittal and
Mr. Rohin Koolwal, Advocates.
versus
HETERO HEALTHCARE LIMITED & ORS. ..... Defendants
Through: Mr. Ajay Sahni, Mr. Aashish
Arora and Mr. Shrey Gupta, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
JUDGEMENT
JYOTI SINGH, J. (ORAL)
1. On 29.08.2022, Mr. Ajay Sahni, learned counsel for the Defendants had stated that Defendants have neither launched the impugned product nor they intend to do so, till the expiry of the suit patent and are willing to suffer injunction to this effect and had sought time to take further instructions in the matter with regard to costs.
2. Learned counsel appearing on behalf of Plaintiffs, on instructions, submits that Plaintiffs are willing to give up their claim for damages but press for nominal cost. She candidly submits that cost may be paid by the Defendants for some good cause.
3. In view of the statement made by learned counsel for the Defendants today, on instructions, that they will not launch the impugned product till the expiry of the suit patent or its validity, whichever is earlier, the suit is decreed in terms of para 74(a) of the plaint, in favour of Plaintiffs and against the Defendants, with cost of Signature Not Verified Digitally Signed CS(COMM) 210/2022 Page 1 of 2 By:KAMAL KUMAR Signing Date:11.11.2022 14:52:25 Neutral Citation Number: 2022/DHC/004638 Rs. 1,00,000/- to be paid in favour of Delhi High Court Bar Clerks Association, within a period of two weeks from today, as agreed.
4. Plaintiffs are entitled to refund of the Court Fees deposited by them, in accordance with provisions of Section 16 of the Court Fees Act, 1870 read with Section 89 CPC, 1908.
5. Registry is directed to draw up the Decree Sheet.
6. Accordingly, suit is disposed of along with pending applications.
JYOTI SINGH, J NOVEMBER 02, 2022/sn Signature Not Verified Digitally Signed CS(COMM) 210/2022 Page 2 of 2 By:KAMAL KUMAR Signing Date:11.11.2022 14:52:25