Exemed Pharmaceuticals vs Incyte Holdings Corporation & Ors
2026 Latest Caselaw 1575 Del

Delhi High Court

Exemed Pharmaceuticals vs Incyte Holdings Corporation & Ors on 18 March, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~30
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      FAO(OS) (COMM) 61/2026, CM APPLs. 16916/2026,
                         16917/2026, 16918/2026, 16919/2026 & 16920/2026

                         EXEMED PHARMACEUTICALS                              .....Appellant
                                               Through: Mr. Rahul Bhujbal and Ms.
                                               Shreem Choubey, Advs.

                                               versus

                         INCYTE HOLDINGS
                         CORPORATION & ORS.                               .....Respondents
                                               Through: Ms. Mamta Jha, Mr. Abhay
                                               Tandon, Ms. Kriti Chulet and Ms. Sadaf
                                               Rahman, Advs.

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               ORDER (ORAL)

                  %                              18.03.2026

                  C. HARI SHANKAR, J.

1. This appeal challenges an ad interim order passed, by the learned Single Judge in I.A. 31851/2025, on 19 December 2025, granting ex parte ad interim injunction in favour of the respondents and against the appellant.

2. The I.A. 31851/2025 is next listed before the learned Single Judge on 21 May 2026. Mr. Rahul Bhujbal who appears on behalf of the appellant is agreeable to a disposal of this appeal with a request to the learned Single Judge to hear and decide I.A. 31851/2025 on an

earlier date, instead of 21 May 2026.

3. In that view of the matter, we dispose of the appeal by advancing the next date of hearing before the learned Single Judge to 8 April 2026.

4. The learned Counsel for the appellant undertakes positively to file his reply to I.A. 31851/2025 within two weeks from today, rejoinder thereto, if any, may be filed before the next date of hearing before the learned Single Judge.

5. To expedite matters, we also direct learned Counsel for the parties to place short written submissions not exceeding four pages each on I.A. 31851/2025 before the learned Single Judge at least three days in advance of the next date of hearing, after exchanging copies with each other.

6. Needless to say, the learned Single Judge would decide the application uninfluenced by any observation contained in the order dated 19 December 2025. We have also clarified that we have not examined the merits of the matter.

7. The appeal is disposed of.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J MARCH 18, 2026/ss