Supreme Court - Daily Orders
Bdr Pharmaceuticals International ... vs Vifor International Ltd. on 12 December, 2022
ITEM NO.1611 COURT NO.13 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(s)(Civil) No(s). 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 )
Date : 12-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Shikhar Khare, Adv.
Mr. Kunal Mimani, AOR
Mr. Utkarsh Kulvi, Adv.
Mr. Pranav Malhotra, Adv.
For Respondent(s) Ms. Deepti Sarin, Adv.
Mr. Robin K., Adv.
Ms. Aakriti V., Adv.
M/S. Karanjawala & Co., AOR
Ms. Anushree Prashit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the further proceedings of Civil Suit (Comm.) No. 505 of 2022 titled as “ Vifor International & Anr. Vs. Eris Lifesciences & Ors.” pending before the High Court of Delhi shall remain stayed.
Signature Not Verified
At this stage, it was pointed out by the learned counsel Digitally signed by Harshita Uppal Date: 2022.12.14 appearing for the respondent nos. 1 and 2 respectively that they 16:47:36 IST Reason:
have also filed T.P. No. (C ) 2881 of 2022 seeking transfer of the suit instituted by BDR Pharmaceuticals International Pvt. Ltd. At Vadodara to Delhi.
Let notice be issued in the T.P.( C) No. 2881/2022 also and the proceedings which are instituted at Vadodara shall also remain stayed. Both the Transfer Petitions shall be heard together. List on 12.01.2023.
(HARSHITA UPPAL) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)