(1.) I.A. No. 5908/2013 (Order XXXIX Rules 1 and 2 CPC) and I.A. No. 5417/2013 (Order VII Rules 10 and 11 CPC) in CS (OS) No. 678/2013.
(2.) BY virtue of this application, the Plaintiff seeks an ad interim injunction restraining the Defendants, their agents, etc. from manufacturing, selling, offering for sale, advertising or directly or indirectly dealing in the product Linezolid manufactured in a manner so as to result in infringement of the Plaintiff's registered patent IN213062 (IN '062) and the registered patent IN213063 (IN '063).
(3.) IT is the case of the Plaintiff that in an effort to develop a more economical, safe and commercially viable process for preparation of Linezolid, the Plaintiff developed novel processes involving novel intermediates that have been patented vide IN '062 and IN '063.