Astra Zeneca Ab And Anr vs Natco Pharma Limited on 22 April, 2020

[Cites 1, Cited by 3]

Delhi High Court - Orders

Astra Zeneca Ab And Anr vs Natco Pharma Limited on 22 April, 2020

Bench: V. Kameswar Rao

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS (COMM) 117/2020, IAs 3701/2020, 3702/2020, 3703/2020 &
      3704/2020
      ASTRA ZENECA AB AND ANR.                             ..... Plaintiff
                            Through:    Mr. Praveen Anand, Adv. with Ms.
                                        Vaishali, Adv.

                   versus

      NATCO PHARMA LIMITED                  ..... Defendant
                  Through: Mr. Sanjeev Sindhwani, Sr. Adv. with
                           Ms. Rajeshwari, Adv.


      CORAM:
      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                   ORDER

% 22.04.2020 This matter is being heard through video-conferencing.

IA 3703/2020

Exemption allowed subject to all just exceptions. Application stands disposed of.

IA 3702/2020 (for taking on record additional documents) Additional documents be filed within four weeks. Application stands disposed of.

IA 3704/2020

The application is allowed, subject to the plaintiff filing the necessary Court fee within 72 hrs from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court.

Application is disposed of.

CS (COMM) 117/2020 Issue summons, Ms. Rajeshwari, Adv. accepts summons on behalf of defendant. Defendant shall file written statement to the plaint and counter claim, if any within 30 days along with affidavit of admission / denial of the documents of the plaintiff, without which the written statement shall not be taken on record.

Plaintiff to file replication within 30 days of the receipt of the written statement along with the affidavit of admission / denial of documents of the defendant, without which the replication shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines prescribed under the Delhi High Court (Original Side) Rules, 2018.

List before Joint Registrar on 19th June, 2020. IA 3701/2020 (under Order 39 Rule 1 & 2 CPC) Issue notice, Ms. Rajeshwari, Adv. accepts notice on behalf of defendant. Reply to the application has been filed by Ms. Rajeshwari on behalf of the defendant. A copy thereof has been served on the learned counsel for the plaintiff. Mr. Pravin Anand, learned counsel for the plaintiff seeks two days time to file rejoinder to the reply filed by the defendant. Let the same be filed by the evening of 25th April, 2020 through e-mail with an advance copy to the learned counsel for the defendant.

Learned counsel for the defendant shall file an affidavit, without attestation by the oath commissioner, giving details of the sales effected with regard to medicine DAPNAT w.e.f April 1, 2020 till today, within two days, with an advance copy to the learned counsel for the plaintiff.

List on 27th April, 2020.

V. KAMESWAR RAO, J APRIL 22, 2020/ak

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Delhi High Court - Orders