Bombay High Court
Ajanta Pharma Limited vs Strides Pharma Science Limited on 18 December, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
15-ial-22827-2023.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.22827 OF 2023
IN
COM IPR SUIT (L) NO.22771 OF 2023
Ajanta Pharma Ltd. ...Applicant /
Plaintiff
Versus
Strides Pharma Science Ltd. ...Defendant
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Mr. H.W. Kane and Mr. Ishaan Paranjape i/b. W.S. Kane & Co. for the
Applicant / Plaintff.
Mr. Hiren Kamod with Meiron Damania i/b. Pamela Dalal (King
Shubh and Kasiva) for the Defendant.
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CORAM : R.I. CHAGLA J
DATE : 18TH DECEMBER, 2023
ORDER :
1. Mr. Himanshu Kane, the learned Counsel for the Applicant / Plaintiff has tendered Affidavit in Rejoinder to the Defendant's additional Affidavit in Reply which was to be filed on or before 15th December, 2023 as per Order dated 28th November, 2023. He has accordingly sought for extension of time for e-filing of 1/2 ::: Uploaded on - 19/12/2023 ::: Downloaded on - 20/12/2023 04:18:41 ::: 15-ial-22827-2023.doc the Affidavit in Rejoinder. Accordingly, extension of time is granted.
2. The Plaintiff shall e-file Affidavit in Rejoinder on 20th December, 2023. The hard copy of the Affidavit in Rejoinder to the additional Affidavit in Reply has been taken on record.
3. Stand over to 8th January, 2023, high on board.
[ R.I. CHAGLA J. ] 2/2 ::: Uploaded on - 19/12/2023 ::: Downloaded on - 20/12/2023 04:18:41 :::