Delhi High Court - Orders
Bayer Healthcare Llc vs Natco Pharma Limited on 7 October, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~S-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 343/2019
BAYER HEALTHCARE LLC ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Dhruv Anand,
Ms. Udita M. Patro, Ms. Kavya
Mammen and Mr. Sampurnaa Sanyal,
Advs.
Versus
NATCO PHARMA LIMITED ..... Defendant
Through: Ms. Rajeshwari H., Mr. J. Sai
Deepak, Mr. Tahir A.J., Mr. Avinash
K. Sharma, Mr. Nataraj Guruswamy,
and Mr. Rishesh Sikarwar, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 07.10.2020 [VIA VIDEO CONFERENCING] IA No.9006/2020 (of plaintiff for early hearing)
1. The counsel for the defendant appears on advance notice and joins in the request for early hearing, though controverting some of the averments in the application.
2. For the reasons stated, the application is allowed and disposed of.
3. The suit is taken up for hearing today itself. CS(COMM) 343/2019 & IAs No.8878/2019 (u/O XXXIX R-1&2 CPC), 9685/2019 (of defendant u/S 10 CPC) & 9687/2019 (of defendant u/O VII R-10 CPC)
4. Owing to the long gap since the arguments were heard and further CS(COMM) 343/2019 Page 1 of 2 owing to full time being required to be devoted to the present roster dealing with the petitions of the members of the Armed Forces and which, in my opinion, deserve precedence, it is not possible to continue hearing the suit.
5. Released from part-heard.
6. List for directions, through virtual hearing, before the Judge-in- Charge Original Side, on 15th October, 2020.
RAJIV SAHAI ENDLAW, J.
OCTOBER 7, 2020 'bs'..
CS(COMM) 343/2019 Page 2 of 2