GENENTECH INC Vs. DRUGS CONTROLLER GENERAL OF INDIA

JUDGEMENT

(1.) By this order, I shall decide the instant application filed by the defendant No.3 (for short 'applicant') with the following prayers:-

(2.) In substance, the prayer of the applicant in the application is that the inspection to be carried out of the applicant's documents in terms of orders dated April 25, 2016 and February 12, 2020 should be, by an independent expert on behalf of plaintiffs.

(3.) Suffice would it be to state that on an application being IA 25289/2015 of the applicant for filing certain documents in a sealed cover, this Court passed an order dated April 25, 2016. The relevant paras of the order for the purpose of this application are primarily paras 226, 227 and 228. In para 227, this Court had noted the decision of this Court in an earlier suit being CS(OS) 355/2014. Further, this Court in order dated February 12, 2020, went on to hold as under:-