Madras High Court
Centaur Pharmaceuticals Pvt. Ltd vs La Renon Health Care Pvt. Ltd on 7 June, 2023
1/5 O.S..A.Nos.178,179 & 180/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :: 07-06-2023
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
O.S.A.Nos.178, 179 & 180 of 2021
O.S.A.Nos.178 & 179/2021 :
1.Centaur Pharmaceuticals Pvt. Ltd.
2.Kibow Biotech Inc. ... Appellants
-vs-
1.La Renon Health Care Pvt. Ltd.
2.Stanford Laboratories Pvt. Ltd. ... Respondents
O.S.A.No.180/2021 :
1.La Renon Health Care Pvt. Ltd.
2.Stanford Laboratories Pvt. Ltd. ... Appellants
-vs-
1.Centaur Pharmaceuticals Pvt. Ltd.
2.Kibow Biotech Inc. ... Respondents
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2/5 O.S..A.Nos.178,179 & 180/2021
O.S.A.No.178 of 2021 is filed under Order XXXVI Rule 1 of the Original
Side Rules read with Clause 15 of the Letters Patent against the order, dated
01.04.2021, passed in A.No.1616 of 2020 in OA No.1082 of 2019 in C.S.(Com.Div.)
No.684 of 2019 on the file of this Court.
O.S.A.No.179 of 2021 is filed under Order XXXVI Rule 1 of the Original
Side Rules read with Clause 15 of the Letters Patent against the order, dated
01.04.2021, passed in A.No.282 of 2020 in OA No.1082 of 2019 in C.S.(Com.Div.)
No.684 of 2019 on the file of this Court.
O.S.A.No.180 of 2021 is filed under Clause 15 of the Letters Patent
against the order, dated 01.04.2021, passed in O.A.No.1082 of 2019 in C.S.(Com.Div.)
No.684 of 2019 on the file of this Court.
For Appellants in O.S.A.Nos.178 & 179/2021 &
Respondents in O.S.A.No.180/2021 : Mr.Vineet Subramani
For Respondents in O.S.A.Nos.178 & 179/2021 &
Appellants in O.S.A.No.180/2021 : Mr.Adarsh Ramanujam
JUDGMENT
(By S.Vaidyanathan,J.)
It is represented by Mr.Adarsh Ramanujam, learned counsel for the
appellants in O.S.A.No.180 of 2021, that the interim injunction granted by a learned
single Judge of this Court has been stayed by a Division Bench and that the matter has
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3/5 O.S..A.Nos.178,179 & 180/2021
been taken to the Supreme Court, whereupon the Supreme Court has directed the parties
to appear before the Division Bench of this Court in order to decide the matter within a
period of six weeks from the date of listing. Mr.Adarsh Ramanujam further submitted
that after the interim orders of this Court, the matter is taken up on trial and that the
present status may be continued and all the appeals can be disposed of with a request to
the learned single Judge to take up the suit in C.S.(Com.Div.) No.684 of 2019 and
decide the matter at the earliest point of time.
2. On the other hand, Mr.Vineet Subramani, learned counsel for the
respondents in O.S.A.No.180 of 2021, submitted that the interim order of this Court has
been violated, for which the present O.S.A.Nos.178 and 179 of 2021 have been filed to
punish the appellants in O.S.A.No.180 of 2021.
3. Mr.Adarsh Ramanujam would, however, submit that whether there is a
violation or not or whether there is a contempt made out is the subject matter in
C.S.(Com.Div.) No.684 of 2019, wherein an issue to that effect has been framed.
4. Since all the issues are pending before the learned single Judge and the
interim order is operating for the last two years, without prejudice to the rights of the
parties factually and legally, we close all these Appeals, with a request to the learned
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4/5 O.S..A.Nos.178,179 & 180/2021
single Judge to take up the suit viz., C.S.(Com.Div.) No.684 of 2019 and decide the
same as early as possible. No costs. Consequently, the connected C.M.P.No.8101 of
2021 is closed.
Index : Yes/No (S.V.N.,J.) (K.R.S.,J.)
Internet : Yes/No 07-06-2023
Speaking / Non-speaking Order
dixit
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5/5 O.S..A.Nos.178,179 & 180/2021
S.VAIDYANATHAN,J.
AND
K.RAJASEKAR,J.
dixit
O.S.A.Nos.178,179 & 180 of 2021
07-06-2023
https://www.mhc.tn.gov.in/judis
