Bombay High Court
Ajanta Pharma Limited vs Strides Pharma Science Limited on 28 November, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
5-ial-22827-2023.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.22827 OF 2023
IN
COM IPR SUIT (L) NO.22771 OF 2023
Ajanta Pharma Ltd. ...Applicant /
Plaintiff
Versus
Strides Pharma Science Ltd. ...Defendant
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Mr. H.W. Kane and Mr. Ishaan Paranjape i/b. W.S. Kane and Co. for
the Plaintiff.
Mr. Hiren Kamod with Meiron Damatia i/b. King, Stubb and Kaisva
for the Defendant.
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CORAM : R.I. CHAGLA J
DATE : 28TH NOVEMBER, 2023
ORDER :
1. Mr. Kane, the learned Counsel appearing for the Plaintiff has sought further extension of time to file Affidavit in Rejoinder which was to be filed by 9th October, 2023 as per order dated 25th September, 2023. He states that there are certain documents which have been relied upon by the Defendant for which inspection is still 1/2 ::: Uploaded on - 30/11/2023 ::: Downloaded on - 30/11/2023 23:47:57 ::: 5-ial-22827-2023.doc to be offered to the Plaintiff.
2. Mr. Kamod learned Counsel for the Defendant states that inspection of these documents will be provided by the Defendant on or before 8th December, 2023.
3. The Plaintiff shall file Affidavit in Rejoinder on or before 15th December, 2023.
4. Interim Application shall be placed on 18th December, 2023, high on board.
[R.I. CHAGLA J.] 2/2 ::: Uploaded on - 30/11/2023 ::: Downloaded on - 30/11/2023 23:47:57 :::