Supreme Court - Daily Orders
Franco Indian Pharmaceuticals Private ... vs Corona Remedies Private Limited on 17 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.49 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3509/2023
(Arising out of impugned final judgment and order dated 20-01-2023
in COMAP No. 46/2021 passed by the High Court of Judicature at
Bombay)
FRANCO INDIAN PHARMACEUTICALS PRIVATE LIMITED Petitioner(s)
VERSUS
CORONA REMEDIES PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.33739/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35914/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 17-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. C. A. Sundaram, Sr. Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Amit J., Adv.
Ms. Rohini Musa, AOR
Mr. Kiran Mehta, Adv.
Mr. Nipun Katyal, Adv.
Ms. Archita, Adv.
Mr. Nadeem Afroz, Adv.
For Respondent(s)
Mr. Jayant Nath, Sr. Adv.
Mr. Vikas Khera, Adv.
Mr. Rakesh Kumar-I, AOR
Mr. Vishal Sharan, Adv.
Niladri Bagchi, Adv.
Ms. Deepali Aggarwal, Adv.
Signature Not Verified
Mr. S. Das, Adv.
Ms. Tanisha Kaushal, Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.02.18
14:02:15 IST
Reason:
UPON hearing the counsel, the Court made the following
O R D E R
2 We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed. We clarify that the observations made in the impugned judgment would not be treated as binding observations/findings in the proceedings pending or which may be initiated under the Trade Marks Act, 1999.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)