Delhi High Court - Orders
Bayer Intellectual Property Gmbh & Anr vs Titan Laboratories Pvt. Ltd on 14 September, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 243/2020
I.A. 5323/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 5324/2020 (under Order XI Rule 1 (6) Commercial Courts Act)
BAYER INTELLECTUAL PROPERTY GMBH & ANR...... Plaintiff
Represented by: Mr. Pravin Anand, Mr.Dhruv Anand,
Ms. Udita Patro, Ms.Kavya Mammen
and Ms.Sampurnaa Sanyal,
Advocates
versus
TITAN LABORATORIES PVT. LTD. ..... Defendant
Represented by: Mr.J. Sai Deepak with Mr.G.Nataraj,
Mr.Avinash Kumar and Mr.R.
Abhishek, Advocates
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 14.09.2020 The hearing has been conducted through Video Conferencing.
1. Mr.J. Sai Deepak, learned advocate appearing on behalf of the defendant states that the entire members of the management of defendant are under quarantine and hence the defendant would need more time to file the written statement and reply affidavit. The same be filed with the necessary application seeking condonation of delay. Replication and rejoinder be filed within three weeks thereafter.
Signature Not Verified Digitally Signed By:SANDEEP KUMAR CS(COMM) 243/2020 Page 1 of 2Signing Date:14.09.2020 22:37:03 This file is digitally signed by PS to HMJ Mukta Gupta
2. List the suit and applications on 27th November, 2020.
3. Interim order to continue.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
SEPTEMBER 14, 2020 SU Signature Not Verified Digitally Signed By:SANDEEP KUMAR CS(COMM) 243/2020 Page 2 of 2 Signing Date:14.09.2020 22:37:03 This file is digitally signed by PS to HMJ Mukta Gupta