SUN PHARMACEUTICAL INDUSTRIES LTD. Vs. DWD PHARMACEUTICALS LTD.

JUDGEMENT

(1.) This application has been filed by the plaintiff praying that the additional documents filed by it on 9/9/2022 be taken on record.

(2.) The plaintiff asserts that the additional documents are being filed to show that the word 'ZEST' is common to trade and that the filing of these documents has been necessitated due to the stand taken by the defendant in its written statement.

(3.) For reasons stated in the application, and as the suit is at an initial stage, the application is allowed, and the additional documents are taken on record.