Delhi High Court - Orders
Boehringer Ingelheim Pharma Gmbh & Co. ... vs Vee Excel Drugs And Pharmaceuticals ... on 22 February, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15 & 16(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 239/2019, CCP(O) 82/2019, I.A. 6797/2019,I.A.
9272/2019, I.A. 2042/2020& I.A. 2044/2020
BOEHRINGER INGELHEIM PHARMA GMBH & CO. KG,
..... Plaintiff
Through: Mr. Arun Kumar, Mr. Harshit
Dixit, Ms. Meenal Khurana,
Mr. Priyansh Sharma &Mr.
Abhay Tandon, Advocates
versus
VEE EXCEL DRUGS AND PHARMACEUTICALS
PRIVATE LTD. & ORS. ..... Defendants
Through: Mr. Mukesh Rana & Ms.
Mamta, Advs. for D1 & D2
+ CS(COMM) 240/2019, CCP(O) 81/2019&I.A. 2036/2020
BOEHRINGER INGELHEIM PHARMA GMBH & CO. KG &
ANR. ..... Plaintiffs
Through: Mr. Arun Kumar, Mr. Harshit
Dixit, Ms. Meenal Khurana,
Mr. Priyansh Sharma &Mr.
Abhay Tandon, Advocates
versus
VEE EXCEL DRUGS AND PHARMACEUTICALS
PRIVATE LTD. & ORS. ..... Defendants
Through: Mr. Mukesh Rana & Ms.
Mamta, Advs. for D1
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 22.02.2022 (By Video-Conference on account of COVID-2019)
1. An adjournment is sought on the ground that learned Counsel Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 239/2019 Page 1 of 2 Signing Date:03.03.2022 12:51 for the plaintiff, Mr. Sanjay Kumar, is travelling as he had to appear physically in an outstation Court.
2. Learned Counsel for the defendant, while not opposing the grant of a short adjournment submits that the defendant is being prejudiced as there is an ex parte order of stay operating against the defendant for over two years.
3. The matter was listed today for disposal.
4. As a matter of indulgence, re-notify on 4th March, 2022.
5. It is made clear that no adjournment would be granted on the said date and the Counsel should be present to argue the matter.
C.HARI SHANKAR, J FEBRUARY 22, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 239/2019 Page 2 of 2 Signing Date:03.03.2022 12:51