Bombay High Court
Linux Laboratories Private Limited vs Sun Pharma Laboratories Limited And Ors on 12 June, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
13-IA(L) 4535.2022 and IA (L) 26159.2021 in COMIP 466.2021.doc
K.S. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.4535 OF 2022
IN
COMMERCIAL IP SUIT NO.466 OF 2021
Linux Laboratories
Linux Laboratories Private Limited ...Applicants/Original
Defendant Nos. 2 & 3
In the Matter between
Sun Pharma Laboratories Limited ...Plaintiff
Versus
Reltsen Health Care & Ors., ...Defendants
AND
INTERIM APPLICATION (L) NO.26159 OF 2021
IN
COMMERCIAL IP SUIT NO.466 OF 2021
Sun Pharma Laboratories Limited ...Applicant/Plaintiff
Versus
Reltsen Health Care & Ors., ...Defendants
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Mr. Hiren Kamod a/w Mr. Vaibhav Keni, Ms. Neha Iyer, Mr. Rohan
Lopes, Mr. Prem Khullar and Mr. Anees Patel i/b Legasis Partners,
Advocates for Plaintiff.
Mr. Chirag Modi, Counsel a/w Mr. Varun Nathani, Counsel a/w Mr.
Ashok Purohit, Ms. Nikita Lad i/b Ashok Purohit & Co., Advocates for
Defendant Nos. 2 & 3.
Mr. Vijay Powar, Clerk-Representative of the Court Receiver present.
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13-IA(L) 4535.2022 and IA (L) 26159.2021 in COMIP 466.2021.doc
CORAM : R.I. CHAGLA, J.
DATE : 12TH JUNE, 2023.
ORDER :
1. The Interim Application (L) No.4535 of 2022 has been filed by the Defendant Nos. 2 and 3 under Order 39, Rule 4 of the Code of Civil Procedure, 1908 for vacation of the ex-parte ad-interim order.. The Plaintiff had secured the ex-parte ad-interim order dated 17th November, 2021 in Interim Application (L) No.26159 of 2021. The Interim Application filed by the Plaintiff is also at the state of hearing.
2. Accordingly, the Defendants shall file their reply to the Interim Application filed by the Plaintiff which shall be filed on or before 19th June, 2023.
3. Place the Interim Applications for hearing on 28th June, 2023 at 2.30 p.m.
4. The prior Ex-parte order shall continue to operate till next date.
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