Delhi High Court - Orders
Mankind Pharma Limited vs Brinton Pharmaceuticals Limited on 4 August, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 166/2024 and CM APPL. 48572/2024,
48574/2024, 8400/2025 and 28815/2025
MANKIND PHARMA LIMITED .....Appellant
Through: Mr. Amit Sibal, Sr. Adv. with
Mr. Hemant Daswani, Ms. Saumya Bajpai,
Ms. Pranjal, Mr. Kunal Prakash and Mr.
Mehtab, Advs.
versus
BRINTON PHARMACEUTICALS LIMITED .....Respondent
Through: Mr. Rahul Vidhani, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER
% 04.08.2025 CM APPL. 8400/2025 (for additional documents)
1. Rejoinder to CM APPL. 8400/2025 has yet not been filed by the applicant / respondent.
2. We give a further and final opportunity of two weeks and no more to file rejoinder.
3. List for disposal in the Supplementary List on 22 September 2025.
4. In the meanwhile, in view of the additional developments which FAO (COMM) 166/2024 Page 1 of 2 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 05/08/2025 at 21:51:45 persuaded the predecessor Bench to release the matter from part - heard, if any updated written submissions are required to be filed, they may be filed by both sides.
5. It is clarified that written submissions should not exceed five pages and should also be emailed to the Court Master apart from being filed in the Registry.
CM APPL. 28815/2025 (for additional documents by the respondent)
6. Issue notice.
7. Mr. Hemant Daswani accepts notice on behalf of the appellant.
8. Reply be filed within four weeks with an advance copy to learned counsel for the respondent who may file rejoinder thereto, within four weeks thereof.
9. List for disposal in the Supplementary List on 22 September 2025.
C. HARI SHANKAR, J OM PRAKASH SHUKLA, J AUGUST 4, 2025/yg FAO (COMM) 166/2024 Page 2 of 2 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 05/08/2025 at 21:51:45