Delhi High Court - Orders
Sun Pharma Laboratories Ltd vs Cipla Ltd on 24 March, 2021
Author: Jayant Nath
Bench: Jayant Nath
$~OS-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 452/2020
SUN PHARMA LABORATORIES LTD. ..... Plaintiff
Through Mr.Sachin Gupta, Ms.Rajnandini
Mahajan, Mr.Pratyush Rao,
Ms.Jasleen Kaur and Ms.Ishita Gupta,
Advs.
versus
CIPLA LTD. ..... Defendant
Through Mr.C.M.Lall, Sr.Adv. with
Ms.Archana Sahadeva and Ms.Nancy
Roy, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 24.03.2021 IA No.10102/2020 This application is filed by the plaintiff for disobedience of the order of this court dated 15.10.2020.
Learned counsel for the plaintiff has strongly made three submissions. Firstly, he states that the website using the domain name 'makingheartsstronger.com' is also a 'tradename' and this is in violation of the interim order of this court dated 15.10.2020. Secondly, he has urged that the material on the website publicizes the medicine 'Azmarda' and it would count as commercial usage of the same contrary to the interim order of this court dated 15.10.2020. Thirdly, it is pleaded that on the said website of the defendant, there are hyperlinks which can take any consumer to the main website of the defendant, which are commercial websites.
Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:01.04.2021 13:00:41Let the defendant file a detailed affidavit in response to the above contentions made by the learned counsel for the plaintiff within four weeks from today.
Learned senior counsel appearing for the defendant refuted the above contentions of the learned counsel for the plaintiff.
List on 28.05.2021.
JAYANT NATH, J.
MARCH 24, 2021/v Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:01.04.2021 13:00:41