Delhi High Court - Orders
Pharmacyclics Llc & Anr vs Bdr Pharmaceuticals International Pvt ... on 23 August, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~35(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 342/2020, I.A. 10412/2021, I.A. 10413/2021, I.A.
10420/2021, I.A. 10421/2021, I.A. 10504/2021 &I.A.
10505/2021
PHARMACYCLICS LLC & ANR. ..... Plaintiffs
Through: Mr. Pravin Anand,
versus
BDR PHARMACEUTICALS INTERNATIONAL PVT LTD &
ORS. ..... Defendants
Through: Mr. J Sai Deepak,
Mr. Ashutosh Kumar & Mr.
Vinod Chauhan, Advs. for D2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.08.2021 (Video-Conferencing) I.A. 10505/2021(under Section 151 of CPC, 1908- for exemption)
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of.
I.A. 10504/2021 (under Order XXXIX, Rules 1 & 2 of the CPC, 1908)
3. Issue notice, returnable on 8th September, 2021. Notice is accepted by Mr. Pravin Anand, learned counsel for the plaintiff.
4. Reply, if any, be filed within a period of three weeks, with advance copy to learned counsel for the applicant/ Defendant No. 1, Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 342/2020 Page 1 of 2 Signing Date:25.08.2021 15:33:26 who may file rejoinder thereto, if any, before the next date of hearing.
5. Accordingly, re-notify on the date already fixed, i.e. 8th September, 2021.
C.HARI SHANKAR, J AUGUST 23, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 342/2020 Page 2 of 2 Signing Date:25.08.2021 15:33:26