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Delhi High Court - Orders

Bdr Pharmaceuticals International Pvt ... vs Bayer Healthcare Llc, And Anr on 22 February, 2024

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~13
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           C.O.(COMM.IPD-PAT) 49/2022
                                                BDR PHARMACEUTICALS INTERNATIONAL PVT LTD
                                                                                           ..... Petitioner
                                                            Through: Mr. Praveen Singh and Mr. Durgesh
                                                                     Nandini, Advocates.
                                                            versus

                                                BAYER HEALTHCARE LLC, AND ANR                                                    ..... Respondents
                                                                                      Through:                 Mr. Pravin Anand and Mr. Davinder
                                                                                                               Rawat, Advocates for R-1.
                                                                                                               Mr. Harish Vaidyanathan Shankar,
                                                                                                               CGSC with Mr. Srish Kumar Mishra,
                                                                                                               Mr. Alexander Mathai Paikaday and
                                                                                                               Mr. Krishnan V., Advocates.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                                      ORDER

% 22.02.2024

1. The pleadings in the petition are complete. Mr. Pravin Anand, counsel for Respondent No. 1, points out that an appeal, arising from a related suit, is likely to come up for hearing shortly, which would have some bearing on the instant petition.

2. In view of the above, the hearing is adjourned to 10th July, 2024.

SANJEEV NARULA, J FEBRUARY 22, 2024/as This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2024 at 21:42:26