Bombay High Court
Bayer Corporation And Anr vs M/S.Bdr Lifescience Private Limited ... on 8 January, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 996 comip 104 of 2012.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO.104 OF 2012
Bayer Corporation and Anr. ... Plaintiffs
versus
M/s. BDR Lifescience Pvt. Ltd. And Anr. ... Defendants
Mr. R.H.Gajria I/by M/s. Gajria and Co., for Plaintiffs.
Mr. Piyush Pande I/by M/s. Kartikeya and Associates, for Defendants.
CORAM: S.J. KATHAWALLA, J.
DATE: 8th JANUARY, 2019 P.C.:
1. The learned Advocate for the Defendants states that until the subject Patent expires on 20th February, 2020, they will not market their subject drugs. The statement is accepted. Stand over to 9 th January, 2019 under the caption 'For Withdrawal' along with Comm. Suit No.92 of 2012.
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