Glenmark Pharmaceuticals Ltd vs Biowil Formulation And Anr on 22 March, 2021

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Bombay High Court

Glenmark Pharmaceuticals Ltd vs Biowil Formulation And Anr on 22 March, 2021

Bench: G.S. Patel

                                                                     6-COMIPL9991-20+.DOC




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                       IN ITS COMMERCIAL DIVISION
                                 COMMERCIAL IP SUIT (L) NO. 9991 OF 2020
                                                    WITH
                                COURT RECEIVER'S REPORT NO. 24 OF 2021
                                                    WITH
                                INTERIM APPLICATION (L) NO. 9992 OF 2020


                   Glenmark Pharmceuticals Ltd                                  ...Plaintif
                         Versus
                   Biowil Formulation & Anr                                 ...Defendants


                   Mr Mahesh Mahadgut, for the Applicant/Plaintiff
                   Mr CM Lokesh, for Defendant Nof 1f
                   Mr DN Kher, Court Receiver, presentf


                                            CORAM:       G.S. PATEL, J
Shephali
Mormare                                     DATED:       22nd March 2021
Digitally signed
                   PC:-
by Shephali
Mormare
Date: 2021.03.23
10:48:45 +0530



                   1.

The parties have settled their disputes. Consent Terms are tendered. These are signed by the parties and their respective Advocates. These are taken on record and marked "X" for identifcation with today's date. I am satisfed that the Consent Terms are in order, not contrary to law and have been drawn by the parties of their own volition in refection of their true intentions.

Page 1 of 2

22nd March 2021 6-COMIPL9991-20+.DOC

2. The undertakings are accepted as undertakings to the Court.

3. The Suit and Interim Application are disposed of in accordance with the Consent Terms.

4. The Court Receiver's Report is also disposed of.

5. For the purposes of the destruction contemplated in paragraph 9, Defendant No. 2 is permitted to remove the seals placed by the Court Receiver.

6. The Court Receiver stands discharged without passing accounts but on payment of his costs, charges and expenses to be paid by the Plaintif at the frst instance within a period of two weeks from today.

7. A soft copy of the Consent Terms will be uploaded as the second order in the matter. The Registry is to ensure that the hard copy of the signed Consent Terms is permanently retained on fle as part of the record and is not sent for destruction in the ordinary course.

8. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 2 22nd March 2021

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