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Helsinn Healthcare Sa vs Aet Laboratories Private Limited & Anr on 12 May, 2026

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora

                          $~64
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         FAO(OS) (COMM) 198/2025 CM APPL. 77022-77024/2025 CM
                                    APPL. 31733-31735/2026
                                    HELSINN HEALTHCARE SA                .....Appellant
                                                                  Through:            Mr. Jayant Mehta, Sr. Adv. with Mr.
                                                                                      Neel Mason, Mr. Vihan Dang, Mr.
                                                                                      Ujjawal Bhargava, Mr. Aditya
                                                                                      Mathur, Ms. Shivani, Ms. Anuparna
                                                                                      Chatterjee, Mr. Pallav Arora, Advs.
                                                                  versus

                                    AET LABORATORIES PRIVATE
                                    LIMITED & ANR.                           .....Respondents
                                                  Through: appearance not given

                          CORAM:
                          HON'BLE MR. JUSTICE V. KAMESWAR RAO
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 12.05.2026 CM APPL. 77024/2025

1. Mr. Mehta, learned counsel for the respondents states that the apostilled version of the appeal has been filed.

2. If that be so, the present application has become infructuous.

3. This is an application filed seeking condonation of delay of 22 days in filing the rejoinder to the reply to the stay application.

4. For the reasons stated in the application, the delay of 22 days in filing the rejoinder is condoned and the rejoinder to the reply to the stay This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/05/2026 at 20:57:51 application is taken on record.

5. The application is disposed of.

6. This application has been filed with the following prayers:

"i. Take the executed version of the rejoinder to the Respondents' reply to the Stay Application on record;

ii. Allow the Applicant to file the apostilled version of the rejoinder within eight weeks; and

(iii). Any further order(s) in the interest of justice."

7. Learned counsel for the appellant is granted eight weeks to file the apostilled version of the affidavit in support of the pleadings filed in this application.

8. The application is disposed of.

9. This application has been filed with the following prayers:

"i. Take the executed version of the Application under section 151 of CPC, 1908, on behalf of the Appellant seeking condonation of delay in filing the Rejoinder to the reply filed by the Respondents to the Stay Application, along with supporting affidavits. ii. Take the executed version of the Application under section 151 of CPC, 1908, on behalf of the Appellant seeking time to file the apostilled version of the rejoinder to the reply filed by the Respondents to the Stay Application, along with supporting affidavits.

iii. Take the executed version of the present application under section 151 of CPC, 1908, on behalf of the Appellant, along with supporting affidavits.

iv. Allow the Applicant to file the apostilled version of the application seeking condonation of delay in filing the rejoinder to the reply to the Stay Application within eight weeks; and v. Allow the Applicant to file the apostilled version of the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/05/2026 at 20:57:51 application, seeking time to file the apostilled version of the rejoinder to the reply to the Stay Application within eight weeks; and vi. Allow the Applicant to file the apostilled version of the present application within eight weeks.

vii. Any further order(s) in the interest of justice."

10. Learned counsel for the appellant is granted eight weeks to file the apostilled version of the affidavit in support of the pleadings filed in this application.

11. The application is disposed of.

FAO(OS) (COMM) 198/2025, CM APPL. 77022/2025 AND CM APPL.

12. List the appeal and the connected applications on 25.08.2026.

V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J MAY 12, 2026/msh This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/05/2026 at 20:57:51