Delhi High Court - Orders
Bayer Healthcare Llc vs Natco Pharma Limited on 5 February, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 343/2019
BAYER HEALTHCARE LLC ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Dhruv Anand
and Ms. Udita Patro, Advocates.
versus
NATCO PHARMA LIMITED ..... Defendant
Through: Mr. Sidhant Goel and Mr. Aditya
Goel, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.02.2024 I.A. 2732/2024 (for filing additional documents)
1. This is an application on behalf of the Defendants to file additional documents. Mr. Pravin Anand, counsel for the Plaintiff, appearing through video conferencing mechanism, raises no objection to the application, however, requests that the Plaintiff also be afforded an opportunity to file additional documents in response thereto.
2. Accordingly, the application is allowed and the additional documents mentioned in Paragraph No. 2 of the application, as filed vide Diary No. 256436/2024, are taken on record subject to all just exceptions. Further, as requested, Plaintiff is also permitted to file additional documents within a period of four weeks from today.
3. With the above directions, the application is disposed of.
SANJEEV NARULA, J FEBRUARY 5, 2024/as This is a digitally signed order.
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