Delhi High Court
Astrazeneca Ab & Anr. vs Torrent Pharmaceuticals Limited on 20 July, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 20th July, 2021.
+ FAO(OS) (COMM) 158/2020 & CMs No.30704/2020 (for placing
on record additional documents), 30705/2020 (for exemption)
& 30706/2020 (for stay)
ASTRAZENECA AB & ANR. ..... Appellants
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola, Mr.
Rohin Koolwal and Mr. Souradeep
Mukhopadhyay, Advs.
Versus
TORRENT PHARMACEUTICALS LIMITED ..... Respondent
Through: Mr. C.S. Vaidyanathan, Sr. Adv. with
Mr. S. Majumdar, Mr. Dominic
Alvares, Mr. Afzal B. Khan and
Mr.Samik Mukherjee, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
[VIA VIDEO CONFERENCING]
RAJIV SAHAI ENDLAW, J.
For judgment, see judgment in FAO(OS)(COMM) No.139/2020.
RAJIV SAHAI ENDLAW, J.
AMIT BANSAL, J.
JULY 20, 2021 'bs'..