LUPIN LIMITED Vs. SUN PHARMA LABORATORIES LIMITED

JUDGEMENT

(1.) Caveat No.918/2014

(2.) The appellant took resort to the remedy granted by law i.e. under Order 39 Rule 4 of the Code of Civil Procedure and filed IA No.20124/2014 praying that the ad-interim injunction granted on August 01, 2014 be vacated.

(3.) The application in question was listed before the Court on October 14, 2014. The learned Presiding Judge of the Court was on leave. The Court Master simply adjourned the matter to December 10, 2014.