REDDYS LABORATORIES LIMITED Vs. CHANDAN M. A.

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the A&C Act') impugning an arbitral award dtd. 23/7/2021 (hereinafter 'the impugned award') delivered by the Arbitral Tribunal comprising of a learned Sole Arbitrator.

(2.) In the year 2004, the petitioner adopted and coined the Trademark '2 DEGE'.

(3.) On 23/8/2004, the petitioner entered into a Memorandum of Understanding (hereafter 'MoU') with the Defence Research and Development Organisation, Ministry of Defence, Government of India(hereafter 'DRDO') for "Technology Transfer Agreement for 2-DEOXY-D-GLUCOSE (2-DG)". In terms of the said MoU, DRDO granted a non-exclusive revocable license to the petitioner to utilize the "Technology" developed by it for manufacturing and selling the said product in India and abroad. It is averred in the petition that the petitioner, working in collaboration with the DRDO, developed the first Indian origin anti-covid medicine under the brand 'D2G'.