Delhi High Court - Orders
Cipla Limited vs Bristol Myers Squibb Holding Ireland ... on 6 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 372/2019, CM Nos.54381/2019 & 54384/2019
CIPLA LIMITED ..... Appellant
Through: Ms Bitika Sharma with Ms Vrinda
Pathak and mr Vikram Singh Dalal,
Advs.
versus
BRISTOL MYERS SQUIBB HOLDING
IRELAND UNLIMITED COMPANY & ORS. ..... Respondents
Through: Ms Prachi Agarwal with Ms Trisha
Malhotra, Ms Ridhie Bajaj and Ms
Richa Bhargava, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 06.10.2022 [Physical Court hearing/ Hybrid hearing (as per request)]
1. It is not disputed by the counsel for the parties that the tenure of the subject patent came to end on 17.09.2022. 1.1. It is also not disputed that the interlocutory application, from which, the impugned order dated 13.12.2019 arises, is still pending adjudication before the learned Single Judge.
2. In these circumstances, the captioned appeal is closed. 2.1. However, it would be open to the parties to agitate their respective stands before the learned Single Judge.
3. Consequently, the pending applications shall stand closed.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 6, 2022/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:16.10.2022 23:09:34