Delhi High Court - Orders
Natco Pharma Limited vs Novo Nordisk A/S And Anr on 20 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 865/2025 & I.A. 20290/2025 I.A. 20291/2025 I.A.
20292/2025 I.A. 20293/2025 I.A. 20294/2025 I.A. 20295/2025
NATCO PHARMA LIMITED .....Plaintiff
Through: Mr. J Sai Deepak, Sr. Adv., with Mr.
Sidhant Goel, Mr. Mohit Goel, Mr
Aditya Goel, Mr. Deepankar Mishra,
Mr. Vivek Pratap Singh, Ms. Purnima
Vashishtha, Advocates
versus
NOVO NORDISK A/S AND ANR .....Defendants
Through: Mr. Hemant Singh, Ms. Mamta Rani
Jha, Mr. Sidhant Sharma, Mr.
Rishabh Paliwal, Mr. Shreyansh
Gupta, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 20.08.2025 I.A. 20293/2025(Application under Section 149 CPC, 1908 for extension of time for filing of Court fees)
1. Learned counsel for the Plaintiff states that Court fee certificate has already been filed with the registry and in view of the said submission, the relief sought in the application has become infructuous.
2. The application stands disposed of.
I.A. 20292/2025(Application under Section 151 CPC for extension of time for filing clearer copies of dim documents)
3. This application has been filed by the Plaintiff seeking exemption Page 1 of 3 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 25/08/2025 at 22:17:58 from filing clear copies of the dim documents.
4. The Plaintiffs seeks two (2) weeks to file clear copies of the documents.
5. The clear copies of the dim documents be filed within two (2) weeks.
6. Accordingly, the application stands disposed of. I.A. 20294/2025(Application under Section 12A of the Commercial Courts Act, 2015 seeking exemption instituting prelitigation mediation)
7. The present application has been filed by the Plaintiff under Section 12A of the Commercial Courts Act, 2015 seeking exemption from pre- litigation mediation.
8. In the facts of this case, this Court is of the considered opinion that this is not a case for granting exemption from pre-litigation mediation.
9. Learned Senior Counsel for the Plaintiff and the counsel for the Defendants states on instructions that they are agreeable to have the matter referred to Delhi High Court Mediation and Conciliation Centre.
10. List the matter before the Mediation Centre on 01.09.2025 at 03:30 P.M.
11. Parties jointly suggest that Mr. Rajeev Virmani, Senior Advocate may be appointed as a mediator.
12. Accordingly, the Mediation Centre is requested to appoint Mr. Rajeev Virmani, Senior Advocate as a mediator.
13. Learned mediator is requested to conclude the mediation proceedings before the next date of hearing.
14. In view of the aforesaid reference to mediation, the captioned application stands disposed of.
CS(COMM) 865/2025 and I.A. 20290/2025 I.A. 20291/2025 I.A. Page 2 of 3 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 25/08/2025 at 22:17:58 20295/2025
15. The suit and the applications will be taken up for considerations on the next date of hearing after reviewing the outcome of the mediation proceedings.
16. List before Court on 10.10.2025.
MANMEET PRITAM SINGH ARORA, J AUGUST 20, 2025/mt Page 3 of 3 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 25/08/2025 at 22:17:58