Mankind Pharma Limited vs Sebakind Private Limited & Anr on 21 April, 2022

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Delhi High Court - Orders

Mankind Pharma Limited vs Sebakind Private Limited & Anr on 21 April, 2022

Bench: Prathiba M. Singh

                                                           Signature Not Verified
                                                           Digitally Signed
                                                           By:DEVANSHU JOSHI
                                                           Signing Date:26.04.2022
                                                           11:59:24

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+                           CS(COMM) 484/2020
      MANKIND PHARMA LIMITED                       ..... Plaintiff
                  Through: Mr. Hemant Daswani, Mr. Piyush
                           Arora, Mr. Sarabpreet, Mr. Bhawani,
                           Advocates (M:9810556744)
                  versus

      SEBAKIND PRIVATE LIMITED & ANR.        ..... Defendants
                     Through: Mr. Kunal Khanna, Advocate
                              (M:9999757185)
      CORAM:
      JUSTICE PRATHIBA M. SINGH
               ORDER

% 21.04.2022

1. This hearing has been done through hybrid mode.

I.A. 10004/2020

2. The interim order dated 10th December, 2020 shall continue during the pendency of the suit.

3. Accordingly, I.A. 10004/2020 is disposed of. CS (COMM) 484/2020

4. The present suit has been filed by the Plaintiff- Mankind Pharma Limited seeking permanent injunction against the Defendant for using the trade name 'Sebakind Private Limited'. Ld. Counsel for the Defendant submits that the Defendant has changed its corporate name to Swinnzea Pharmaceuticals Pvt Ltd.

5. It appears to the Court that the matter can be resolved amicably between the parties. Ld. Counsels for the parties request the Court to refer the matter to mediation. Accordingly, parties are referred to mediation as Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:26.04.2022 11:59:24 requested.

6. List before the Delhi High Court Mediation and Conciliation Centre on 28th April, 2022 at 2:00 PM.

7. Parties to appear before the Mediation Centre either virtually or physically, subject to convenience of all concerned. It shall be ensured that competent officials on behalf of the Plaintiff and the Defendant shall be present in the mediation proceedings.

8. List before the Court on 26th July, 2022.

PRATHIBA M. SINGH, J.

APRIL 21, 2022/aman/SK

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Delhi High Court - Orders