Delhi High Court - Orders
Sun Pharma Laboratories Limited vs Glenmark Pharmaceuticals Limited on 8 February, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 711/2022
SUN PHARMA LABORATORIES LIMITED ..... Plaintiff
Through: Mr. Sachin Gupta, Advocate.
versus
GLENMARK PHARMACEUTICALS LIMITED ..... Defendant
Through: Mr. Kanishk Kumar, Ms. Deepika
Pokharia and Mr. Naman Tandon,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.02.2024 I.A. 3097/2024 (seeking leave to produce additional documents)
1. Defendant seeks to place certain additional documents on record which were not filed along with the written statement.
2. Issue notice, Mr. Sachin Gupta, counsel accepts notice on behalf of the Plaintiff.
3. Defendant submits that the documents which are sought to be placed on record have been referenced by the Plaintiff themselves in their replication, and could not be placed on record earlier as they were not in the possession of the Defendant. For the effective adjudication of the disputes arising in the present suit, the request of Defendant for filing additional document is allowed, subject to just exceptions. However, considering the fact that there has been delay in filing additional documents, costs of INR This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/02/2024 at 00:30:30 20,000/- are imposed, which is directed to be deposited with the Delhi State Legal Services Authority.
4. With the above directions, the application is allowed and disposed of.
SANJEEV NARULA, J FEBRUARY 8, 2024 nk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/02/2024 at 00:30:30