Delhi High Court - Orders
Abbott Healthcare Private Limited vs Vinsac Pharma on 29 January, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 336/2020 & I.A. Nos. 7186/2020, 7372/2020,
7373/2020, 9623/2020
ABBOTT HEALTHCARE PRIVATE LIMITED .... Plaintiff
Through: Mr. Ranjan Narula and Mr. Sagar
Sharma, Advocates
versus
VINSAC PHARMA ..... Defendant
Through:
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 29.01.2021
1. The hearing has been conducted through video conference.
2. There is no appearance on behalf of defendant No.1 which is preceded ex parte. Learned counsel for the plaintiff seeks decree against defendant No.1 under Order VIII Rule 10 of Code of Civil Procedure. This prayer shall be considered after service to defendant No.2.
3. Issue fresh notice to defendant No.2 by all modes including email returnable on 19th March, 2021.
4. The fresh address of defendant No.2 be furnished in the process fee form and the notice be issued at fresh address.
5. The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
JANUARY 29, 2021/ds Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:02.02.2021 14:36:06