REDDY'S LABORATORY LTD Vs. REDDY PHARMACEUTICALS LTD

JUDGEMENT

(1.) The plaintiff has field this suit seeking permanent injunction restraining passing off, infringement of copyright, rendition of accounts of profits, damages, cost and delivery up of infringing goods. The plaintiff's case is as follows:

(2.) The plaintiff, Dr. Reddy's Laboratories Ltd., is a company incorporated under the provisions of the Companies Act, 1956, having its registered office at Ameerpet, Hyderabad. The plaintiff submits that it is presently India's second largest pharmaceutical company, and an emerging global pharmaceutical house with the distinction of being the only non-Japanese pharma company in the Asia-Pacific Region to have its shares listed in the New York Stock Exchange.

(3.) The plaintiff submits that it was set up in the year 1993 and since then has filed various patents in India and abroad in the course of cancer, diabetes and other areas of research, thereby achieving a recognition and esteem for its research and development in the field of pharmaceuticals. The plaintiff also submits that it has acquired world class expertise in the development of organic intermediaries, active pharmaceutical ingredients (bulk drugs) and finished dosages, that it is conducting new research at state of the art facilities in Atlanta, USA and Hyderabad, India; and that it exports bulk drugs and finished dosage formulations to over hundred countries. Its drugs namely, OMEZ, NISE, ENAM, STAMLO, CIPROLET, RECLIDE and STAMLO BETA purportedly figure among the top 300 brands in India.