Bayer Intellectual Property Gmbh ... vs Alembic Pharmaceuticals Ltd.
2019 Latest Caselaw 2109 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on: 12.10.2018
                               Pronounced on: 22.04.2019

+      RFA(OS)(COMM) 6/2017, CM Nos.17508/2017 & 32128-29/2017

       BAYER INTELLECTUAL PROPERTY GMBH & ANR
                                                       ..... Appellants
                Through: Mr. Guru Krishna Kumar, Sr. Advocate with
                Mr. Pravin Anand, Mr. Nishchal Anand and Mr. Sanchith
                Shivakumar, Advs.

                     versus

       ALEMBIC PHARMACEUTICALS LTD.              ..... Respondent

Through: Ms. Saya Choudhary Kapur, Mr. Vivek Ranjan and Mr. Devanshu Khanna, Advs.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA MR. JUSTICE S. RAVINDRA BHAT %

1. RFA (OS)(Comm) 6/2017 is allowed with no order as to costs.

2. For detailed judgment, the decision dated 22.04.2019 in LPA 359/2017 may be referred to.

S. RAVINDRA BHAT (JUDGE)

SANJEEV SACHDEVA (JUDGE) APRIL 22, 2019