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Centaur Pharmaceuticals Pvt. Ltd vs La Renon Health Care Pvt. Ltd
2021 Latest Caselaw 3923 Mad

Citation : 2021 Latest Caselaw 3923 Mad
Judgement Date : 16 February, 2021

Madras High Court
Centaur Pharmaceuticals Pvt. Ltd vs La Renon Health Care Pvt. Ltd on 16 February, 2021
                                                                       O.S.A.Nos.192 & 193 of 2020



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    16.02.2021

                                                     CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                          AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                            O.S.A.Nos.192 & 193 of 2020

                     1. Centaur Pharmaceuticals Pvt. Ltd.
                        Centaur House, Shantinagar
                        Vakola, Santacrus (E)
                        Mumbai 400 055
                        rep. by its Directors through Rakhi Kadam
                        Authorised Signatory.

                     2. Kibow Biotech Inc.
                        4781, West Chester Pike, Newtown Square
                        PA 19073, United States of America
                        rep. by its Directors through Rakhi Kadam             Appellants
                        Authorised Signatory.                     ...         in both OSAs

                                                    Vs.

                     1. La Renon Health Care Pvt. Ltd.
                        207-208 ISCON Elegance, Circle P
                        Prahlad Nagar Cross Roads, SG Highway
                        Ahmedabad 380 015
                        rep. by its Directors.

                     2. Stanford Laboratories Pvt. Ltd.
                        5th Floor, Caddie Commercial Tower
                        Aerocity, New Delhi 110 037                           Respondents
                        rep. by its Directors.                          ...   in both OSAs



                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                       O.S.A.Nos.192 & 193 of 2020



                     Prayer: Appeals filed under Order XXXVI, Rule 1 of O.S. Rules read
                     with Section 13(1) of Commercial Court Act, against the orders dated
                     27.08.2020 in O.A.No.1082 of 2019 in C.S.(Com. Div.) No.684 of 2019
                     and 06.08.2020 in a.No.282 of 2020 in O.A.No.1082 of 2019 in C.S.
                     (Com. Div.) No.684 of 2019.



                                   For Appellants           : Mr.Vineet Subramani

                                   For Respondents          : Mr.T.Sai Krishnan


                                                      JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the appellants do not wish to proceed with the appeals,

O.S.A.Nos.192 and 193 of 2020 are dismissed as not pressed. It is

made clear that the merits of the case have not been gone into.

2. There will be no order as to costs. As a consequence, CMP

Nos.10173, 10174, 10176 and 10177 of 2020 are closed.

(S.B., CJ.) (S.K.R., J.) 16.02.2021 Index : Yes/No

kpl

__________

https://www.mhc.tn.gov.in/judis/ O.S.A.Nos.192 & 193 of 2020

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

kpl

O.S.A.Nos.192 & 193 of 2020

16.02.2021

__________

https://www.mhc.tn.gov.in/judis/

 
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