Delhi High Court - Orders
Cipla Health Limited vs Micro Labs Limited & Ors on 19 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1017/2025 & I.A. 24043/2025 I.A. 24046/2025 I.A.
26181/2025 I.A. 26940/2025 I.A. 28804/2025
CIPLA HEALTH LIMITED .....Plaintiff
Through: Mr. Amit Sibal, Sr. Adv. with Ms.
Tusha Malhotra, Ms. Sugandha
Yadav, Mr. Ankit Handa, Ms. Smriti
Nair and Mr. Saksham Dhingra,
Advs.
versus
MICRO LABS LIMITED & ORS. .....Defendants
Through: Mr. J. Sai Deepak, Sr. Adv. with Mr.
Hemant Daswani, Ms. Saumya Bajpai
and Mr. Avinash, Advs. for D-1
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 19.11.2025 I.A. 28804/2025
1. Learned senior counsel for the defendant states on instructions that the defendant seeks liberty to unconditionally withdraw the application.
2. The application is dismissed as withdrawn.
I.A. 26181/20253. This is an application filed by the defendant no. 1 seeking permission to use the modified packaging for cough syrups and lozenges under the mark DOLOSILS.
4. Learned senior counsel for the defendant no. 1 has placed before this 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 20/11/2025 at 22:06:53 Court the proposed modified packaging and has also provided the same to the plaintiff.
5. At request of the plaintiff to take instructions, list on 20.11.2025.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 19, 2025/hp 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 20/11/2025 at 22:06:53