Delhi High Court - Orders
Bristol Myers Squibb Holdings Ireland ... vs Natco Pharma Limited on 22 September, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 342/2019
BRISTOL MYERS SQUIBB HOLDINGS
IRELAND UNLIMITED COMPANY AND ORS ......Plaintiffs
Through: Mr.Pravin Anand, Ms.Prachi
Agarwal, Ms.Tusha Malhotra,
Ms.Ridhie Bajaj & Ms.Richa
Bhargava, Advs.
Versus
NATCO PHARMA LIMITED ......Defendant
Through: Mr.Sai Deepak J, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 22.09.2021 I.As.12365/2021 (u/s 151 CPC) & 12366/2021 (u/S 151 CPC and Rule 17 of Chapter VII of the Delhi High Court (Original Side) Rules, 2018) both filed by plaintiffs.
1. Notice issued.
2. Learned counsel for the defendant accepts notice and seeks time to file reply to the applications.
3. Let needful be done within three weeks with an advance copy to the other side.
4. Response thereto, if any, be filed within three weeks thereafter.
5. Renotify on 30.11.2021.
I.A. 8641/2021 (u/S 151 CPC r/w Rule 38 And Annexure B of The CS(COMM) 342/2019 Page 1 of 2 Delhi High Court Rules (Original Side), 2018)
6. Reply to the application is stated to have been filed by the defendant, however, the same is not on record.
7. Counsel for the defendant shall pursue with the Registry and get the same placed on record.
8. Response thereto, if any, be filed within three weeks thereafter.
9. Renotify on 30.11.2021.
SURESH KUMAR KAIT, J SEPTEMBER 22, 2021 ab CS(COMM) 342/2019 Page 2 of 2