Boehringer Ingelheim Pharma vs Tanmed Pharma India Private Limited
2024 Latest Caselaw 20940 Mad

Madras High Court

Boehringer Ingelheim Pharma vs Tanmed Pharma India Private Limited on 4 November, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                            O.S.A. (CAD) No.166 of 2020



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:    04.11.2024

                                                       CORAM :

                                      THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                              O.S.A. (CAD) No.166 of 2020

                     1. BOEHRINGER INGELHEIM PHARMA
                        GMBH AND CO. KG,
                        D-55216, INGELHEIM AM RHEIN, GERMANY,
                        REP. BY ITS POWER OF ATTORNEY, SUJEET KUMAR

                     2. BOEHRINGER INGELHEIM (INDIA) PVT LTD
                        1102, 11 th FLOOR, HALLMARK BUSINESS PLAZA
                        GURU NANAK HOSPITAL ROAD
                        NEAR GURU NANAK HOSPITAL
                        BANDRA (EAST), MUMBAI
                        INDIA – 400 051
                        REP. BY ITS POWER OF ATTORNEY,
                        SUJEET KUMAR                                            .. APPELLANTS

                                                        Versus

                     TANMED PHARMA INDIA PRIVATE LIMITED
                     REGISTERED OFFICE AT NO.18,
                     DR.AMBEDKAR ROAD, KODAMBAKKAM,
                     CHENNAI - 600 024
                     AND ALSO AT NO.1/429, MULTI INDUSTRIAL NAGAR,
                     GERUGAMBAKKAM, CHENNAI - 600 128.             .. RESPONDENT


                     __________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                O.S.A. (CAD) No.166 of 2020




                     Prayer : Appeal under Order 36 Rule 1 of the Original Side Rules read with
                     Clause 15 of the Letters Patent and the provisions of Section 13(1) of the
                     Commercial Courts Act, 2015 to set aside the jugment and decree dated
                     January 21, 2020 passed by learned Judge in C.S.(Comm.Div.) No.282 of
                     2019 and allow the appellants C.S.(Comm.Div. )No.282 of 2019.


                                      For Appellants              : Ms.Gladys Daniel

                                      For Respondent              : Mr.K.Ashok Kumar

                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Ms.Gladys Daniel states that, due to passage of time, nothing survives

in appeal.

Appeal is, therefore, disposed of as infructuous. There shall be no

order as to costs.

                           (K.R.SHRIRAM, C.J.)                  (SENTHILKUMAR RAMAMOORTHY,J.)
                                                       04.11.2024

                     Index :            Yes/No


                     __________

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

NC : Yes/No sasi THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY,J.

(sasi)

__________

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

04.11.2024

__________

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