Bombay High Court
Ajanta Pharma Limited vs Strides Pharma Science Limited on 10 November, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
P4-IAL-22827-23.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 22827 OF 2023
IN
COMMERCIAL IPR SUIT (L) NO. 22771 OF 2023
Ajanta Pharma Limited ...Applicant/
Plaintiff
Versus
Strides Pharma Science Limited ...Defendant
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Mr. Amiy Kumar i/by Pamela Dalal for the Defendant.
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CORAM : R.I. CHAGLA J
DATE : 10 November 2023
ORDER :
1. Matter is mentioned. Not on board. Taken on board.
2. By Praecipe bearing today's date, the learned Advocate for the Defendant has sought time to file further Affidavit which had been permitted to be filed by 8th November 2023 as per order dated 30th October 2023.
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3. Extension of time is granted.
4. Defendant shall file further Affidavit on or before 21st November 2023. Unaffirmed copy has been served on the Plaintiff.
5. The Plaintiff shall file Affidavit in response to the further Affidavit by the scheduled dated i.e. 21st November 2023 as had been directed by the order dated 30th October 2023.
6. Praecipe is accordingly, disposed of.
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