Bombay High Court
Daiwa Pharmaceutical Co Ltd vs Daiwa Pharmaceuticals Pvt Ltd And Ors on 17 August, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
29-ia-2077-2023.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.2077 OF 2023
IN
COM IP SUIT NO.82 OF 2023
Daiwa Pharmaceuticals Co. Ltd. ...Applicant /
Plaintiff
Versus
Daiwa Pharmaceuticals Pvt. Ltd. & Ors. ...Defendants
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Mr. Sharan Jagtiani, Senior Advocate, Mr. Thomas George, Mr.
Navankur Pathak, Ms. Roma Liya and Mr. Siddharth Joshi i/b.
Saikrishna & Associates for the Plaintiffs.
Mr. Shanay Shah with Mr. Ashutosh Kane and Ms. Maitri Asher i/b.
W.S. Kane & Co. for the Defendant No.1.
Pheroze F. Mehta i/b. Solaris Legal for Defendant Nos.2 and 3.
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CORAM : R.I. CHAGLA J
DATE : 17 AUGUST 2023
ORDER :
1. During the arguments of Mr. Sharan Jagtiani, learned Senior Counsel appearing for the Applicant / Plaintiff, Mr. Shanay Shah, learned Counsel for the Defendant has sought time to file additional Affidavit in Reply to the Interim Application. The Interim 1/2 ::: Uploaded on - 19/08/2023 ::: Downloaded on - 19/08/2023 22:52:51 ::: 29-ia-2077-2023.doc Application is being heard finally.
2. Accordingly, the Defendant shall file additional Affidavit in Reply on or before 21st August, 2023. The Plaintiff / Applicant shall file their Affidavit in Rejoinder to the additional Affidavit in Reply on or before 23rd August, 2023.
3. The Interim Application shall be treated as part heard and be placed on 24th August, 2023 at 2.30 p.m. [R.I. CHAGLA J.] 2/2 ::: Uploaded on - 19/08/2023 ::: Downloaded on - 19/08/2023 22:52:51 :::