Delhi High Court - Orders
Astrazeneca Ab & Anr vs Shiv Shivam Pharma & Ors on 15 May, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~1 (OS)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 129/2020 & IA No. 3904-08/2020
ASTRAZENECA AB & ANR. .....Plaintiffs
Through: Mr.Pravin Anand, Ms.Vaishali
Mittal, Mr. Siddhant Chamola and
Ms. Devyani Nath, Advs.
versus
SHIV SHIVAM PHARMA & ORS. .....Defendants
Through: Mr.Sanjeev Sindhwani, Sr. Adv.
with Ms.Rajeshwari Hariharan,
Advocate for def. nos. 1 to 6
None for defendant no. 7
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 15.05.2020 The matter has been heard through video conferencing. In the present suit, the implication of the interim order dated 06.05.2020 passed by this Court in CS(COMM)117/2020 titled Astrazeneca AB & Anr. vs. Natco Pharma Limited would be in issue.
In view of the above, I am of the considered opinion that it would be in the interest of justice that this Suit be heard by the same Bench.
The learned senior counsel appearing for the defendant nos. 1 to 6 submits that he would like to file a reply/short affidavit to the application for injunction i.e. IA No. 3904/2020. He shall be at liberty to do so by Monday i.e. 18.05.2020.
Subject to the orders of the Hon'ble the Judge In-Charge (Original Side), list this Suit before the Hon'ble Mr. Justice Jayant Nath on 19th May, 2020.
NAVIN CHAWLA, J MAY 15, 2020/rv/sd