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Madras High Court

Reckitt Benckiser Healthcare India ... vs Cipla Limited on 13 December, 2024

Author: S.S. Sundar

Bench: S.S. Sundar

                                                                           O.S.A.Nos.67 to 70 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.12.2024

                                                      CORAM :

                                  THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                        AND
                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                             O.S.A.Nos.67 to 70 of 2021
                                                        and
                                      C.M.P.Nos.2603, 2605, 2607 & 2608 of 2021


                     Reckitt Benckiser Healthcare India Private Limited,
                     Represented by its Authorised Signatory,
                     Manoj Singh Bisht
                     Having its registered office at :
                     Plot No.48, Institutional Area
                     Sector 32, Haryana – 122 001.                             ... Appellant
                                                                                   in all appeals


                                                        Vs.

                     Cipla Limited
                     Cipla House,
                     Peninsula Business Park
                     Ganpatrao Kadam Marg,
                     Lower Parel, Mumbai – 400 013.
                     email : [email protected]                             ... Respondent
                                                                                   in all appeals




                                                        Page 1


https://www.mhc.tn.gov.in/judis
                                                                               O.S.A.Nos.67 to 70 of 2021

                                  Original Side Appeals in O.S.A.Nos.67 to 70 of 2021 filed under
                     Order XXXVI Rule 2 of Original Side Rules and Clause 15 of the Letters
                     Patent against the order and decree dated 24.11.2020 in O.A.Nos.74, 73, 75
                     and 72 of 2020 respectively in C.S.No.43 of 2020 on the file of this Court.

                                       For Appellant    :     Mr.E.Veda Bagath Singh
                                                              in all Appeals

                                       For Respondent   :     Mr.V.S.Kishore Kumar
                                                              in all Appeals


                                               COMMON JUDGMENT

(Judgment was delivered by S.S. SUNDAR, J.) The above Appeals are directed against the common order of the learned Single Judge in O.A.Nos.72 to 75 of 2020 in C.S.No.43 of 2020.

2.The suit has been filed for damages and permanent injunction alleging that the goodwill and reputation of the plaintiff had been tarnished by the defendant through its advertisement. It is now reported that the suit itself has been disposed of on 04.12.2024 in terms of the Joint Memorandum of Compromise that was filed by the parties. Hence, these Appeals which arise out of interim orders in the suit, are liable to be dismissed as Page 2 https://www.mhc.tn.gov.in/judis O.S.A.Nos.67 to 70 of 2021 infructuous.

3.Accordingly, these Original Side Appeals are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.

(S.S.S.R., J.) (P.D.B., J.) 13.12.2024 mkn Internet : Yes Index : Yes / No Neutral Citation : Yes / No S.S. SUNDAR, J.

Page 3 https://www.mhc.tn.gov.in/judis O.S.A.Nos.67 to 70 of 2021 and P. DHANABAL, J.

mkn O.S.A.Nos.67 to 70 of 2021 13.12.2024 Page 4 https://www.mhc.tn.gov.in/judis