Delhi High Court - Orders
Merck Sharp & Dohme Corp & Anr vs Kepnic Pharmaceutical on 1 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 271/2020
I.A. 5987/2020 (under Order XXXIX Rule 1 and 2 CPC)
MERCK SHARP & DOHME CORP & ANR. ..... Plaintiffs
Represented by: Ms. Tusha Malhotra, Advocate with
Ms. Pankhuri Malik, Advocate.
versus
KEPNIC PHARMACEUTICAL ..... Defendant
Represented by: Mr. Sagar Chandra, Advocate with
Mr. Ankit Rastogi, Mr. Shreyash
Sharma & Mr. Raghu Vinayak Sinha,
Advocates
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 01.12.2020 The hearing has been conducted through Video Conferencing. CS(COMM) 271/2020 I.A. 5987/2020 (under Order XXXIX Rule 1 and 2 CPC)
1. Learned counsel for the defendant states that the defendant needs some further time to negotiate the settlement.
2. At his request, list the suit and the application on 15th December, 2020, when the authorized representative of the defendant will also be present through video conferencing.
3. If on the next date of hearing no settlement is arrived at between the parties, the suit will be proceeded in accordance with law.
Signature Not Verified Digitally Signed By:JUSTICECS(COMM) 271/2020 PageGUPTA MUKTA 1 of 2 Signing Date:01.12.2020 19:03:38
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 01, 2020 vk Signature Not Verified Digitally Signed By:JUSTICE CS(COMM) 271/2020 PageGUPTA MUKTA 2 of 2 Signing Date:01.12.2020 19:03:38