Bombay High Court
Unichem Laboratories Ltd vs Eris Sciences Pvt. Ltd. And 2 Ors on 10 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 2 955-COMIP-130-2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP NO. 130 OF 2014
Unichem Laboratories Ltd. ... Plaintiff
Versus
Eris Sciences Pvt. Ltd. and others ... Defendants
Mr. Hemant Thadhani instructed by Krishna and Saurastri Associates LLP for the
Plaintiff.
Mr. Amit Jamsandekar alongwith Mrs. Alka Parelkar and Ms. Archita Gharat
instructed by V.A. Associates for Defendant Nos.1 to 3.
CORAM : S.J. KATHAWALLA, J.
DATED : 10th DECEMBER, 2018 P.C.:
1. The Learned Advocate for the Plaintiff states that Unichem Laboratories Ltd.
by an Agreement dated 14th December, 2017 has assigned its marks in favour of 'Torrent Pharmaceuticals Ltd.'. In view thereof, Torrent Pharmaceuticals Ltd. is allowed to be joined as party/Plaintiff No.2 in the above Suit. Amendments to be carried out on or before 14th December, 2018.
2. At the request of the Learned Advocate for the Plaintiff, stand over to 17 th December, 2018.
3. Advocate for the Plaintiff states that he wants to take inspection of the papers ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:13:30 ::: kpd 2 / 2 955-COMIP-130-2014.doc available with the Court. The Court Office shall allow him as well as the Advocate for the Defendants to take joint inspection of the documents on 11 th December, 2018 at 3.00 p.m. ( S.J.KATHAWALLA, J. ) ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:13:30 :::