NOVARTIS AG Vs. SYNOKEM PHARMACEUTICALS LIMITED

JUDGEMENT

(1.) This suit was instituted by the plaintiffs against the defendant alleging infringement, by the defendant, of Indian Patent IN 229051 (IN'051), held by the plaintiffs in respect of a pharmaceutical composition containing a combination of Valsartan and Sacubitril, intended to treat cardiovascular disorders.

(2.) On 25/8/2022, an ex parte ad interim injunction was granted by this Court, restraining the defendant, its distributors, licensees, franchisees, agents and anyone else acting on its behalf, from manufacturing, selling or importing the products covered by the Indian Patent IN'051 during the life time of the patent.

(3.) That order now has no effect as the patent has expired on 16/1/2023.