|
IN THE HIGH COURT OF DELHI AT NEW DELHI CS(OS) 1797/2012, IA No.21415/12 (u/O 39 R-4), 11329/12 (u/O 39 R- 1and2) and 15746/12 (u/S 151 CPC). SYMED LABORATORIES PVT LTD ..... Plaintiff Through: Ms. Pratibha M. Singh, Ms. Saya Choudhary and Mr. Ashutosh Kumar, Advs. versus SHARON BIO-MEDICINE LTD and ORS ..... Defendants Through: Mr. Rajiv K. Virmani, Sr. Adv. with Ms. Sunita K. Sreedharan, Ms. Sarojh Nagaraj and Ms. Anandita, Advs. Mr. Sagar Chandra, Adv. for D-2. CORAM: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW O R D E R 03.04.2013 IA No.5239/2013 (of the defendant no.1 for striking off the defence of the plaintiff to the counter claim of the defendant no.1). 1. The counsel for the plaintiff appears on advance notice and states that the written statement to the counter claim shall be filed within one week. 2. The senior counsel for the applicant/defendant no.1 contends that owing to the ex parte injunction in favour of the plaintiff the business of the applicant/defendant no.1 has come to a standstill and the applicant/defendant no.1 in the counter claim has sought revocation of the patent restraining infringement of which ex parte injunction has been granted and the non- filing of the written statement shows that the plaintiff has no defence. CS(OS) 1797/2012 page 1 of 3 3. It is deemed appropriate to, by way of last opportunity, grant time till 10th April, 2013 to the plaintiff to file the written statement to the counter claim failing which the right to file written statement shall stand closed without any further order. 4. The application is disposed of. CS(OS) 1797/2012 and Counter Claim /2013. 5. The Registry to number the counter claim. 6. Upon the written statement to the counter claim being filed, replication thereto be filed within two weeks thereafter. The replication to the written statement in the suit be also filed by 10th April, 2013. The reply to the application of the defendant no.1 under Order 39 Rule 4 be also filed by 10th April, 2013 and rejoinder thereof within two weeks. 7. The parties to file their documents within four weeks. 8. List before the Joint Registrar on 5th July, 2013 for admission/denial of documents and before Court on 1st August, 2013 as already scheduled. 9. The counsel for the defendant no.1 seeks preponment of the date for hearing of Order 39 R 4 CPC. The same is not possible. However liberty is granted to the defendant no.1 to mention the matter on the date fixed if the matter looks unlikely to reach. IA No.5241/2013 (of the plaintiff and the defendant no.2 u/O-23 R-3 of the CPC). 10. The application is stated to be signed by the representatives of the plaintiff and the defendant no.2 and their respective Advocates and is also supported by the affidavits of the representatives of the plaintiff and the defendant no.2. CS(OS) 1797/2012 page 2 of 3 11. The counsel for the plaintiff and the counsel for the defendant no.2 support the application. 12. The compromise arrived at in the application is found to be lawful. 13. The application is allowed and the undertakings of the defendant no.2 contained in this application are accepted and the Directors of the defendant no.2 are ordered to be bound thereby. 14. Accordingly, a decree for permanent injunction is passed in favour of the plaintiff and against the defendant no.2 in terms of sub paragraphs (i) and (ii) of the prayer clause in the plaint. No costs. 15. Decree sheet be drawn up. RAJIV SAHAI ENDLAW, J APRIL 03, 2013 pp.. CS(OS) 1797/2012 page 2 of 3 $ 32.
|
|