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Delhi High Court - Orders

Zydus Wellness Products Limited vs Cipla Health Ltd & Anr on 6 October, 2023

                                $~9
                                *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +         CS(COMM) 115/2023
                                          ZYDUS WELLNESS PRODUCTS LIMITED
                                                                                ..... Plaintiff
                                                        Through: Ms. Anuradha Salhotra,
                                                                 Mr. Sumit Wadhwa and
                                                                 Ms. Vanshika Arora,
                                                                 Advocates
                                                        versus
                                          CIPLA HEALTH LTD & ANR.
                                                                                                                      ..... Defendant
                                                                               Through:                 Ms. Archana Sahadeva and
                                                                                                        Mr. Siddharth Raj
                                                                                                        Choudhary, Advocates
                                          CORAM:
                                          SIDHARTH MATHUR (DHJS), JOINT REGISTRAR
                                          (JUDICIAL)
                                                     ORDER

% 06.10.2023 The pleadings qua defendant no. 1 stands complete. The defendant no. 2 is a formal party (see: para 20 of the order dated 2.03.2023).

The contesting parties shall now file the physical copies of their respective documents, if not already filed and the joint schedule of documents.

List the matter for admission denial/marking of exhibits on 09.01.2024.

I.A.No. 17693/23 (on behalf of plaintiff under section 151 CPC for condonation of delay in filing replication) Arguments heard on this application.

The counsel for the defendant no. 1 states that the application be allowed, subject to cost.

Keeping in view the totality of the circumstances the application is allowed, subject to the costs of Rs. 2000/- payable to the opposing counsel.

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 06/10/2023 at 23:35:42 I.A.No. 9493/23 (on behalf of defendant no. 1 for removal of replication from record, under section 151 CPC) In the view of the adjudication of I.A.no. 17693/23, this application is disposed off as infructuous.

SIDHARTH MATHUR (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 6, 2023/PU Click here to check corrigendum, if any 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 06/10/2023 at 23:35:42