Bombay High Court
Glenmark Pharmaceuticals Ltd vs Mankind Pharma Ltd on 28 April, 2021
Author: G.S. Patel
Bench: G.S. Patel
4-COMIPL7340-20+.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT (L) NO. 7340 OF 2020
WITH
INTERIM APPLICATION (L) NO. 7350 OF 2020
IN
COMMERCIAL IP SUIT (L) NO. 7340 OF 2020
WITH
LEAVE PETITION (L) NO. 7354 OF 2020
IN
COMMERCIAL IP SUIT (L) N O. 7340 OF 2020
Glenmark Pharmaceuticals Ltd ...Plaintif
Versus
Mankind Pharma Ltd ...Defendant
Mr Mahesh Mahadgut,w ith Poonam T, i/b Mahesh Mahadgut, for
the Plaintif/ AAlicant.
Mr Hemant Daswani, with Dushyant Krishnan, for the Defendant.
Ms Archana Bene, General Manager-Legal, Aresent.
Mr Preteush Sharma, R of Defendant ComAany, Aresent.
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 28th April 2021
PC:-
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28th April 2021
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4-COMIPL7340-20+.DOC
1.Heard through video conferencing.
2. The parties have settled their disputes. Consent Terms are tendered. These are taken on record and marked "X" for identifcation with today's date. These are signed by the parties and their respective Advocates. I am satisfed that the Consent Terms are in order, not contrary to law and have been drawn by the parties of their own volition in refection of their true intentions.
3. The undertakings, if any, in the Consent Terms are accepted as undertakings to the Court.
4. The Commercial Suit is disposed of in accordance with the Consent Terms.
5. A soft copy of the Consent Terms will be uploaded as the second order in the matter. The Registry is to ensure that the hard copy of the signed Consent Terms is permanently retained on fle as part of the record and is not sent for destruction in the ordinary course.
6. 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.
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7. All concerned will act on production of an ordinary copy of this order.
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