Delhi High Court - Orders
Astrazeneca Ab & Anr vs Aakash Jakhetiya on 15 May, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~2 (OS)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 130/2020 & IA No. 3909-3913/2020
ASTRAZENECA AB & ANR. .....Plaintiffs
Through: Mr.Pravin Anand, Ms.Vaishali
Mittal, Mr. Siddhant Chamola and
Ms. Devyani Nath, Advs.
versus
AAKASH JAKHETIYA ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 15.05.2020 The matter has been heard through video conferencing. None appears for the respondent.
In the present suit, the implication of the interim order dated 06.05.2020 passed by this Court in CS(COMM)117/2020 titled Astrazeneca AB & Anr. vs. Natco Pharma Limited would be in issue.
In view of the above, I am of the considered opinion that it would be in the interest of justice that this Suit be heard by the same Bench.
Subject to the orders of the Hon'ble the Judge In-Charge (Original Side), list this Suit before the Hon'ble Mr. Justice Jayant Nath on 19 th May, 2020.
NAVIN CHAWLA, J MAY 15, 2020/rv/sd