Delhi High Court - Orders
Bristol-Myers Squibb Holdings Ireland ... vs Mylan Laboratories Limited & Ors on 19 October, 2023
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-PAT) 123/2022
BRISTOL-MYERS SQUIBB HOLDINGS IRELAND
UNLIMITED COMPANY ..... Appellant
Through: Mr. Arun Kumar Jana,
Ms. Meenal Khurana,
Mr. Harshit Dixit, Mr. Priyansh
Sharma, Advocates
versus
MYLAN LABORATORIES LIMITED & ORS.
..... Respondent
Through: Mr. Shoumendu Mukherji (VC),
Sr. Panel Counsel for UOI with
Ms. Megha Sharma,
Ms. Akansha Gupta, Advocates
for R-2 & 3 (UOI)
Mr. Samik Mukherjee, Advocate
for R-1
CORAM:
JOINT REGISTRAR (JUDICIAL) Dr. AJAY
GULATI (DHJS)
ORDER
% 19.10.2023 I.A. No. 20971/2023 under Section 151 CPC filed by plaintiff not to take on record fresh reply dated 20.01.2023 filed by respondent no. 1.
& I.A. No. 20982/2023 on behalf of the applicant/ plaintiffs under section 5 of the Limitation Act, 1963 for condonation of delay of 129 days in filing rejoinder to the reply filed by respondent no. 1.
Notice accepted by ld. Counsel for respondent no. 1 in both the IA's.
Let reply be filed within four weeks, with an advance copy to the ld. counsel for the plaintiff. Rejoinder thereto, if any, be filed thereafter within two weeks.
Put up for completion of pleadings.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 03:40:34 C.A.(COMM.IPD-PAT)- 123/2022:
Reply of respondent no. 1 which was filed before the IPAB is on record.
Reply of respondent no. 2 & 3 is still not on record. Ld. counsel is directed to take necessary steps in this regard within four weeks failing which reply will not be permitted to be brought on record.
Put up for completion of pleadings on 16.01.2024.
AJAY GULATI - I (DHJS), JOINT REGISTRAR (JUDICIAL) OCTOBER 19, 2023/sk Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 03:40:34