Himachal Pradesh High Court
Janssen Pharmaceuticals And Others vs . Hetero Drugs on 8 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Janssen Pharmaceuticals and others vs. Hetero Drugs Limited and others .
COMS No.10 of 2023 08.09.2023 Present Mr. Ashok Aggarwal, Senior Advocate with Dr. Sanjay Kumar, Ms. Arpita Sawhney, Mr. Atul Jhingan and Mr. Priyansh Sharma, Advocates, for the plaintiffs.
of COMS No.10 of 2023 Notice be issued to the defendants, returnable for rt 19.09.2023, on taking steps within a period of two days, if not already taken.
OMP No.414 of 2023 Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing.
Till the next date of hearing, the respondents/defendants No. 1 and 2 are restrained either themselves or through their directors, licensees, stockiest and distributors, retailers, agents, servants and/or anyone claiming through any of them, jointly and severally, from infringing the patent rights of plaintiffs/applicants under Indian Patent No. 232231 by launching, making, using, offering for sale, selling, importing and/or exporting any product including Canagliflozin API, Canagliflozin formulation (Canagliflozin Tablets/Capsules) Canagliflozin + Metformin and /or Canagliflozin+ Metformin Hydrochloride or any "generic version" thereof, whatsoever or any other product covered by the subject patent IN 232231 granted on March 16, ::: Downloaded on - 08/09/2023 20:44:05 :::CIS 2009 to respondent No. 3, exclusively licensed to .
applicants No. 1 to 3 subsists.
This order is subject to compliance of provisions of Order 39, Rule 3 of the Code of Civil Procedure.
OMPs No. 415, 416, 417 and 418 of 2023 of Notice in above terms.
rt (Sandeep Sharma)
Judge
September 08, 2023
(Shankar)
::: Downloaded on - 08/09/2023 20:44:05 :::CIS