Delhi High Court - Orders
Pharmacyclics Llc & Anr vs Hetero Labs Limited & Ors on 14 December, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~12 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 76/2021 & I.A. 2298/2021, I.A. 2299/2021, I.A.
13391/2021
PHARMACYCLICS LLC & ANR. ..... Plaintiffs
Through Mr. Sudhir Chandra Agarwala,
Sr. Adv. with Mr. Pravin Anand, Ms.
Archana Shanker, Mr. Dhruv Anand, Mr.
Devinder Rawat, Ms. Udita Patro, Mr.
Sachin Malik, Ms. Kavya Mammen and Ms.
Sampurnaa Sanyal, Advs.
versus
HETERO LABS LIMITED & ORS. ..... Defendants
Through Ms. Rajeshwari H and Mr.
Tahir A. J. Advs.
+ CS(COMM) 709/2019 & I.A. 18051/2019, I.A. 18491/2019,
I.A. 3219/2020, I.A. 11421/2021, I.A. 11422/2021, I.A.
13388/2021, 13851/2021
PHARMACYCLICS, LLC & ANR. ..... Plaintiffs
Through Mr. Sudhir Chandra Agarwala,
Sr. Adv. with Mr. Pravin Anand, Ms.
Archana Shanker, Mr. Dhruv Anand, Mr.
Devinder Rawat, Ms. Udita Patro, Mr.
Sachin Malik, Ms. Kavya Mammen and Ms.
Sampurnaa Sanyal, Advs.
versus
NATCO PHARMA LIMITED ..... Defendant
Through Ms. Rajeshwari H and Mr.
Tahir A. J. Advs.
+ CS(COMM) 342/2020 & I.A. 7332/2020, I.A. 7333/2020, I.A.
8761/2021, I.A. 10504/2021, I.A. 13390/2021, I.A. 15713/2021,
I.A. 16039/2021, I.A. 16040/2021 & I.A.16656/2021
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
CS(COMM) 76/2021 & other connected matters Page 1 of 5
Signing Date:16.12.2021
13:05:09
PHARMACYCLICS LLC & ANR. ..... Plaintiffs
Through Mr. Dayan Krishnan, Sr. Adv.
with Mr. Pravin Anand, Ms. Archana
Shanker, Mr. Dhruv Anand, Mr. Devinder
Rawat, Ms. Udita Patro, Mr. Sachin Malik,
Ms. Kavya Mammen and Ms. Sampurnaa
Sanyal, Advs.
versus
BDR PHARMACEUTICALS INTERNATIONAL PVT LTD &
ORS. ..... Defendants
Through Mr. J. Sai Deepak, Mr.Ankur
Vyas, Mr. Avinash K. Sharma and
Mr.Guruswamy Nataraj, Advs. for D-1& D-
3.
Mr.Vinod Chauhan, Adv. for D-2
+ CS(COMM) 451/2020 & I.A. 9360/2020, I.A. 1906/2021,
I.A. 8742/2021
PHARMACYCLICS LLC & ANR. ..... Plaintiffs
Through Mr. Dayan Krishnan, Sr. Adv.
with Mr. Pravin Anand, Ms. Archana
Shanker, Mr. Dhruv Anand, Mr. Devinder
Rawat, Ms. Udita Patro, Mr. Sachin Malik,
Ms. Kavya Mammen and Ms. Sampurnaa
Sanyal, Advs.
versus
SHILPA MEDICARE LIMITED & ANR. ..... Defendants
Through Mr. Varun Sharma, Adv.
+ CS(COMM) 571/2020 & I.A. 12649/2020, I.A. 12650/2020,
I.A. 13389/2021
PHARMACYCLICS LLC & ANR. ..... Plaintiffs
Through Mr. Dayan Krishnan, Sr. Adv.
with Mr. Pravin Anand, Ms. Archana
Shanker, Mr. Dhruv Anand, Mr. Devinder
Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI
CS(COMM) 76/2021 & other connected matters Page 2 of 5
Signing Date:16.12.2021
13:05:09
Rawat, Ms. Udita Patro, Mr. Sachin Malik,
Ms. Kavya Mammen and Ms. Sampurnaa
Sanyal, Advs.
versus
ALKEM LABORATORIES LTD ..... Defendant
Through Mr. J. Sai Deepak, Mr.Ankur
Vyas, Mr. Avinash K. Sharma and
Mr.Guruswamy Nataraj, Advs.
+ W.P.(C)-IPD 3/2021 & CM APPL. 9916/2021
LAURUS LABS LIMITED ..... Petitioner
Through Ms. Rajeshwari H. and Mr. Saif
Rahman Ansari, Advs.
versus
UNION OF INDIA & ORS. ..... Respondent
Through Mr. Sudhir Chandra Agarwala,
Sr. Adv. with Mr. Pravin Anand, Ms.
Archana Shanker, Mr. Dhruv Anand, Mr.
Devinder Rawat, Ms. Udita Patro, Mr.
Sachin Malik, Ms. Kavya Mammen and Ms.
Sampurnaa Sanyal, Advs. for R-3
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.12.2021 I.A. 16656/2021 (under Order XXIII, Rule 3 of the Code of Civil Procedure, 1908) in CS(COMM) 342/2020
1. This is an application under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, jointly filed by the plaintiff and Defendant 2, as the disputes have been amicably resolved between the plaintiff and the said defendant.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 76/2021 & other connected matters Page 3 of 5 Signing Date:16.12.2021 13:05:092. The Settlement Agreement dated 6th December, 2021, is also placed on record.
3. Learned Counsel for the parties are present and they have undertaken, on behalf of their clients, to be bound by the terms of the settlement.
4. As such, the suit is disposed of qua Defendant 2 in terms of the aforesaid Settlement Agreement by which both the parties shall remain bound.
5. Defendant 2 is, accordingly, struck off from the array of parties in the suit. The amended memo of parties filed is taken on record.
CS(COMM) 76/2021 & I.A. 2298/2021, I.A. 2299/2021, I.A. 13391/2021 CS(COMM) 709/2019 & I.A. 18051/2019, I.A. 18491/2019, I.A. 3219/2020, I.A. 11421/2021, I.A. 11422/2021, I.A. 13388/2021, 13851/2021 CS(COMM) 451/2020 & I.A. 9360/2020, I.A. 1906/2021, I.A.8742/2021 CS(COMM) 571/2020 & I.A. 12649/2020, I.A. 12650/2020,I.A. 13389/2021 W.P.(C)-IPD 3/2021 & CM APPL. 9916/2021
1. Mr. Varun Sharma concluded his submissions by way of response.
2. Mr. Dayan Krishnan and Mr. Pravin Anand have argued in rejoinder.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 76/2021 & other connected matters Page 4 of 5 Signing Date:16.12.2021 13:05:093. Rejoinder submissions on behalf of Mr. Sudhir Chandra remain.
4. Re-notify on 20th December, 2021 as part-heard.
C. HARI SHANKAR, J.
DECEMBER 14, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 76/2021 & other connected matters Page 5 of 5 Signing Date:16.12.2021 13:05:09