Supreme Court - Daily Orders
Bdr Pharmaceuticals International ... vs Vifor International Ltd. on 9 February, 2023
Bench: K.M. Joseph, Hrishikesh Roy, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2691 OF 2022
BDR PHARMACEUTICALS
INTERNATIONAL PVT. LTD. & ANR. Petitioner(s)
VERSUS
VIFOR INTERNATIONAL LTD. & ORS. Respondent(s)
WITH
TRANSFER PETITION (CIVIL) NO. 2881 OF 2022
O R D E R
Though there is a letter for adjournment filed, it was opposed and finally we heard the learned counsel for the parties.
The relief sought for in T.P. (C)No. 2691 of 2022 reads as follows:
“To transfer the Civil Suit (Comm.) No. 505 titled Vifor International & Anr. vs. Eris Lifesciences & Ors., pending before the Hon’ble High Court of Delhi to the court of Ld. ADJ, Vadodara and consolidate with the pending TM Suit No.2 of 2022” The relief sought for in T.P. (C)No. 2881 of 2022 reads as follows:Signature Not Verified “Transfer the Trademark Suit No. 02 of 2022 VIRDEV Digitally signed by Nidhi Ahuja Date: 2023.02.15
INTERMEDIATS PRIVATE LIMITED & ANR. VS. VIFOR 17:11:04 IST Reason: (INTERNATIONAL) AG, pending before the court of the Ld. Additional District Judge, Vadodara to the Hon’ble High Court of Delhi and consolidate the same 1 TP (C) NO. 2691/ 2022 etc. with the pending suit CS (COMM) No. 505 of 2022” Learned counsel appearing on behalf of the petitioner in T.P. (C)NO. 2691/2022 who is the respondent in the other transfer petition and who is the plaintiff in the Trademark Suit No. 02 of 2022 pending before the Vadodara Court, would submit that it has no objection and agrees for the transfer of Trademark Suit No. 02 of 2022 pending before the Vadodara Court to the Delhi High Court where CS (COMM) NO. 505/2022 is pending for consideration.
In the facts of this case, taking note of the consent which is forthcoming from the petitioner in T.P. (C)No. 2691/2022, we dispose of the transfer petition as follows:
Trademark Suit No. 02 of 2022 adverted to in TP (C)No. 2691/2022 will stand transferred to the High Court of Delhi.
Needless to say this order will be without prejudice to all the contentions of all the parties.
The transfer petitions stand disposed of.
……………………………………………………………., J. [ K.M. JOSEPH ] ……………………………………………………………., J. [ HRISHIKESH ROY ] ……………………………………………………………., J. [ B.V. NAGARATHNA ] New Delhi;
February 09, 2023.
2 TP (C) NO. 2691/ 2022 etc. ITEM NO.1 COURT NO.3 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) No. 2691/2022 BDR PHARMACEUTICALS INTERNATIONAL PVT. LTD. & ANR. Petitioner(s) VERSUS VIFOR INTERNATIONAL LTD. & ORS. Respondent(s) (FOR ADMISSION and IA No.183272/2022-EX-PARTE STAY and IA No.183273/2022-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT) WITH T.P.(C) No. 2881/2022 (XVI-A) (FOR ADMISSION) Date : 09-02-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MRS. JUSTICE B.V. NAGARATHNA For parties Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Praveen Anand, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Vaishali Mittal, Adv.
Ms. Deepti Sarin, Adv.
Ms. Aakriti Vohra, Adv.
Ms. Ira Mahajan, Adv.
Mr. Rohin Koolwal, Adv.
Mr. Hersh Desai, Adv.
Mr. Sidhant Chamola, Adv.
Mr. Raghav Aggarwal, Adv.
M/s. Karanjawala & Co., AOR Mr. Kunal Vajani, Adv.
Mr. Kunal Mimani, AOR Mr. Shikhar Khare, Adv.
Mr. Pranav Malhotra, Adv.
Mr. Shubhang Tandon, Adv.
Ms. Anushree Prashit Kapadia, AOR Ms. Ruchi Krishna Chauhan, Adv. 3 TP (C) NO. 2691/ 2022 etc. UPON hearing the counsel the Court made the following O R D E R The transfer petitions stand disposed of in terms of the signed order.
Pending applications stand disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.] 4