Delhi High Court - Orders
Bayer Healthcare Llc vs Natco Pharma Limited on 25 May, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 343/2019 & I.A. Nos.8878/2019, 9685/2019, 9687/2019,
16994/2021
BAYER HEALTHCARE LLC ..... Plaintiff
Through: Mr.Sudhir Chandra, Sr. Adv. with
Mr.Pravin Anand, Mr.Dhruv Anand
and Ms.Udita M.Patro, Advs.
versus
NATCO PHARMA LIMITED ..... Defendant
Through: Mr.J. Sai Deepak, Mr.Avinash Kr.
Sharma, Mr.Shashikant Yadav and
Mr.Ankur Vyas, Advs. (Mob.
No.8130459281)
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.05.2022 I.A. No.1178/2022
1. The learned senior counsel for the plaintiff has drawn my attention to the order dated 11.07.2019 passed by the learned Division Bench of this Court in FAO(OS)(COMM) 158/2019.
2. Having considered the same, it is directed that all the pending application be listed for hearing on 26th and 27th July, 2022.
3. Though the plaintiff has filed the brief note of submissions, the defendant has not done the same. The defendant shall file its brief note of submission with a compilation of the relevant judgments that it seeks to rely on, within a period of four weeks from today.
4. The learned counsel for the defendant, on instruction, fairly submits Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:26.05.2022 13:36:34 that without prejudice to the rights and contentions of the defendant, the defendant shall place on record the complete sale figures of the impugned drugs made by the defendant as upto 20.07.2022. Such affidavit be filed at least two days in advance of the next date of hearing.
I.A. No.16994/2021In view of the order passed in I.A.No.8878/2019, this application is disposed of as having become infructuous.
NAVIN CHAWLA, J MAY 25, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:26.05.2022 13:36:34