M/S Macleods Pharmaceuticals ... vs Invision Medisciences
2021 Latest Caselaw 3515 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 25th DAY OF OCTOBER, 2021

                       BEFORE

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       REGULAR FIRST APPEAL No.1765 OF 2010

BETWEEN:

M/S MACLEODS
PHARMACEUTICALS LIMITED
A COMPANY INCORPORATED AND
REGISTERED UNDER THE PROVISIONS
OF THE COMPANIES ACT, 1956 HAVING
ITS REGISTERED OFFICE AT
NO.304, ATLANTA ARCADE,
MAROL CHURCH ROAD, NEAR LEELA HOTEL,
OFF. ANDHERI-KURLA ROAD,
ANDHERI (EAST), MUMBAI-400 059
AND REPRESENTED BY ITS
MR. L. UMA SHANKAR,
ZONAL SALES MANAGER AT BANGALORE
               .                  :APPELLANT

(BY MS. MEENA VENUGOPAL FOR
SRI K.R. CHOWLA & CO., ADVOCATE)

AND:

1.     INVISION MEDISCIENCES
       A COMPANY INCORPORATED
       AND REGISTERED UNDER THE
                                             RFA No. 1765/2010
                               2



       PROVISIONS OF THE COMPANIES
       ACT, 1956, WITH ITS OFFICE AT
       NO. 273, AKKIPET MAIN ROAD,
       BANGALORE-560 053.
       REPRESENTED BY ITS DIRECTOR.

2.     INTRA LABORATORIES,
       A PARTNERSHIP FIRM HAVING ITS
       OFFICE,
       43/44, PS LANE, CHICKPET,
       BANGALORE-560 053
       REPRESENTED BY ITS PARTNER.
                                             ...RESPONDENTS

(BY MS. H.V. VASANTHA LAKSHMI
FOR H.V.V. ASSOCIATES, ADVOCATE)


       THIS   REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 01.06.2010 PASSED IN
O.S.   NO.10575/2006      ON   THE   FILE    OF   THE    XVIII
ADDITIONAL    CITY   CIVIL     AND   SESSIONS     JUDGE    AT
BANGALORE     (CCH-10),    DISMISSING       THE   SUIT    FOR
PERMANENT INJUNCTION AND ETC.,


       THIS   REGULAR FIRST APPEAL COMING ON FOR
ORDERS THROUGH VIDEO CONFERENCING / PHYSICAL
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
                                         RFA No. 1765/2010
                            3


                         ORDER

Learned counsel for the appellant, who is physically

present in the Court, files a memo dated 25.10.2021

seeking withdrawal of the appeal as not pressed.

The respondent do not have any objections for the

same.

In view of the memo and supporting submission

made, the Appeal is dismissed as not pressed.

Sd/-

JUDGE

mbb