Delhi High Court - Orders
Natco Pharma Limited vs Bristol-Myers Squibb Holdings Ireland ... on 22 July, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 42/2020 & CM APPLs.21712/2021 &
21713/2021
NATCO PHARMA LIMITED ..... Appellant
Through: Mr. Sai Deepak J., Advocate
versus
BRISTOL-MYERS SQUIBB HOLDINGS IRELAND UNLIMITED
COMPANY & ORS ..... Respondents
Through: Mr. Pravin Anand with Ms. Tusha
Malhotra, Ms. Ridhie Bajaj and Ms. Richa
Bhargava, Advocates for respondents.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.07.2021 Proceedings have been conducted through video conferencing. CM APPL.21713/2021 (exemption from filing notarized affidavits) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.
The application is disposed of.
CM APPL.21712/2021 (for early/urgent hearing) Present application has been preferred by the appellant seeking early Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:28.07.2021 10:11:01 hearing of the appeal.
Issue notice.
Counsels as above accept notice on behalf of the Respondents and candidly submit that they have no objection to the early hearing of the appeal.
Having heard learned counsels for the parties and looking to the facts and circumstances of the case, we hereby prepone the date of hearing and direct listing of the appeal for final disposal.
Application is allowed and disposed of. FAO (OS) (COMM) 42/2020 List on 20.08.2021 under the heading 'final disposal'.
The date of 08.09.2021 stands cancelled.
CHIEF JUSTICE JYOTI SINGH, J JULY 22, 2021 kks Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:28.07.2021 10:11:01