Delhi High Court - Orders
Sun Pharma Laboratories Limited vs Glenmark Pharmaceuticals Limited on 6 December, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 711/2022 with I.A. 16736/2022 I.A. 20492/2022 I.A.
20493/2022
SUN PHARMA LABORATORIES LIMITED ..... Plaintiff
Through: Mr. Sachin Gupta, Ms. Jasleen Kaur
and Ms. Swati Meena, Advocates.
versus
GLENMARK PHARMACEUTICALS LIMITED ..... Defendant
Through: Mr. Chander M. Lall, Sr. Adv. with
Mr. Nitin Sharma, Ms. Deepika
Pokharia, Mr. Naman Tandon and
Ms. Ananya Chugh, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.12.2022 I.A. No. 16736/2022 (u/Order XXXIX Rule 1&2 r/w Section 151 of the Code of Civil Procedure, 1908, for interim relief)
1. Mr. Sachin Gupta, counsel for Plaintiff, has completed his submissions. He has also handed over a brief note of submissions and a compilation of judgments across the board and the same is taken on record.
2. List for submissions of Mr. Chander M. Lall, Senior Advocate for the Defendant, on 13th December, 2022.
3. Counsel for Defendant is also permitted to file a brief note of submissions, not exceeding 3 pages, along with relevant caselaws, before the next date of hearing. The same shall also be handed over and also emailed to the court master within the above timelines.
SANJEEV NARULA, J DECEMBER 6, 2022/ak Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:08.12.2022 20:46:27