Delhi High Court - Orders
Without Attestation) Astrazeneca Ab & ... vs Msn Laboratories Pvt. Ltd on 13 October, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 426/2020
I.A. 9075/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 9078/2020 (under Order XI Rule 2 Commercial Courts Act)
I.A. 9079/2020 (under Order II Rule 2 CPC)
I.A.9316/2020 (under Order XXXIX Rule 4 CPC-by defendant)
I.A.9317/2020 (under Section 151 CPC permission to file affidavit
without attestation)
ASTRAZENECA AB & ANR. ..... Plaintiff
Represented by: Mr.Sudhir Chandra, Sr. Advocate with
Mr.Pravin Anand, Ms.Vaishali Mittal,
Mr.Siddhant Chamola, Mr.Rohin
Koolwal, Ms.Devyani Nath and
Mr.Souradeep Mukhopadhyay,
Advocates.
versus
MSN LABORATORIES PVT. LTD. .... Defendant
Represented by: Mr.J. Sai Deepak, Mr.G.Natarajan and
Mr.Avinash Sharma, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 13.10.2020 The hearing has been conducted through Video Conferencing. I.A. 9075/2020 (under Order XXXIX Rule 1 and 2 CPC)
1. Arguments on behalf of the plaintiffs concluded.
2. For rejoinder arguments on behalf of the defendant, list on 14th October, 2020.
3. Interim order to continue.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
OCTOBER 13, 2020/'vn' Signature Not Verified Digitally Signed By:SANDEEP KUMAR CS(COMM) 426/2020 Page 1 of 1 Signing Date:13.10.2020 22:04:12 This file is digitally signed by PS to HMJ Mukta Gupta