Delhi High Court - Orders
Abbott Healthcare Private Limited vs Vinsac Pharma on 22 December, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 336/2020 & I.As. 7186/2020, 7372-7373/2020 &
9623/2020.
ABBOTT HEALTHCARE PRIVATE LIMITED ..... Plaintiff
Through: Mr. Shashi P. Jha, Adv.
versus
VINSAC PHARMA ..... Defendant
Through: Mr. Anil Kumar Chundru and Mr.
Neeraj Kumar Jha, Advs.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 22.12.2021 I.A. No.17336/2021 (under Order IX Rule 7 r/w Section 151 CPC).
1. Notice issued.
2. Learned counsel accepts notice on behalf of non-applicant/plaintiff and seeks time to take instructions and assist the court on the next date of hearing.
3. The applicant is directed to furnish the copy of the application to the counsel for the non-applicant/plaintiff during the course of the day.
4. At his request, list on 10.02.2022.
SURESH KUMAR KAIT, J DECEMBER 22, 2021 'pp'