Delhi High Court - Orders
Bayer Healthcare Llc vs Msn Laboratories Private Limited on 13 December, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 660/2022 & I.A. 15573-74/2022
BAYER HEALTHCARE LLC ..... Plaintiff
Through: Mr.Pravin Anand, Mr.Dhruv Anand
& Ms.Udita Patro, Advs.
versus
MSN LABORATORIES PRIVATE LIMITED ..... Defendant
Through: Mr.G. Nataraj, Mr.Ankur Vyas,
Mr.Shashikant Yadav & Mr.Rahul
Bhujbal, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 13.12.2022
I.A. 21177/2022
1. This application has been filed by the plaintiff seeking condonation of delay in filing the rejoinder to I.A. 15573/2022.
2. The learned counsel for the defendant fairly does not oppose the application.
3. Accordingly, the application is allowed; delay is condoned; and the rejoinder is taken on record.
4. The application stands disposed of. CS(COMM) 660/2022 & I.As. 15573-74/2022
5. The learned counsel for the defendant submits that some documents were filed by the defendant on 04.10.2022. The same are not on record. The counsel shall have the same placed on record.
6. List for remaining arguments on 21st December, 2022.
NAVIN CHAWLA, J DECEMBER 13, 2022/rv Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:15.12.2022 15:08:43