REGENT COMPUTRONICS PVT. LTD.

NOVARTIS AG Appellant

V/S

CIPLA LTD Respondents

Referred Judgements :-

ROCHE VS. CIPLA [REFERRED TO]
PASCHIM BANGA KHET MAZDOOR SAMITY VS. STATE OF WEST BENGAL [REFERRED TO]
RAJ PARKASH VS. MANGAT RAM CHOWDHRY [REFERRED TO]
FRANZ ZAVER HUEMER VS. NEW YASH ENGINEERS [REFERRED TO]
TELECANIQUE AND CONTROLS I LIMITED VS. SCHNEIDER ELECTRIC INDUSTRIES SA [REFERRED TO]
F HOFFMANN-LA ROCHE LTD VS. CIPLA LIMITED [REFERRED TO]
HIND MOSAIC AND CEMENT WORKS VS. SHREE SAHJANAND TRADING CORPORATION [REFERRED TO]
V MANIOKA THEVAR VS. STAR PLOUGH WORKS MELUR [REFERRED TO]
WOCKHARDT LIMITED VS. HETERO DRUGS LIMITED [REFERRED TO]
BAJAJ AUTO LTD VS. TVS MOTOR COMPANY LTD [REFERRED TO]
GLAVERBEL S.A. VS. DAVE ROSE [REFERRED TO]
SANDEEP JAIDKA VS. MUKESH MITTAL [REFERRED TO]

JUDGEMENT

(1.) THE plaintiffs have filed a suit for permanent injunction restraining infringement of patent no.222346 granted under The Patents Act, 1970 (hereinafter referred to as "the Act") in favour of plaintiff No.1, rendition of accounts/damages, delivery -up etc. By this order I propose to decide the application under Order XXXIX Rule 1 and 2 read with Section 151 CPC.

(2.) TWO plaintiffs have filed the present suit against Cipla Ltd. The plaintiff No.1 (the expression includes predecessor in business and title), Novartis AG is a company incorporated under the laws of Switzerland. The plaintiff No.2 (the expression includes predecessor in business and title) Novartis Healthcare Pvt. Limited is a company incorporated under The Companies Act, 1956 having its registered office at Sandoz House, Shiv Sagar Estate, Dr. Annie Besant Road, Worli, Mumbai -400018.

(3.) CASE OF THE PLAINTIFF AS PER PLAINT

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NOVARTIS AG Vs. CIPLA LTD

Referred Judgements :-

JUDGEMENT

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