Delhi High Court - Orders
Ridley Life Science Pvt. Ltd & Anr vs Parksons Pharmaceuticals Pvt. Ltd & Anr on 16 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1295/2018, IA No.17392/2018 (u/O XXXIX R-1&2
CPC), IA No.17393/2018 (u/O XXVI R-9 r/w O-XXXIX R-7 CPC)
RIDLEY LIFE SCIENCE PVT. LTD & ANR. ..... Plaintiffs
Through: Mr. Sumit Rajput, Adv.
versus
PARKSONS PHARMACEUTICALS PVT. LTD
& ANR. ....Defendants
Through: Mr. Amit Tomar, Adv. for D-1.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 16.01.2019
1. This order is in continuation of the earlier order dated 18th December, 2018.
2. The counsel for the plaintiffs states that an application for amendment has been filed yesterday and has not been listed.
3. A complete set of paper book has been handed over to the counsel for the defendant no.1.
4. It is also stated that costs imposed vide order dated 18th December, 2018 have been paid and proof has been furnished to the Court Master.
5. List on 12th March, 2019.
RAJIV SAHAI ENDLAW, J JANUARY 16, 2019 'gsr'..