SANOFI AVENTIS Vs. INTAS PHARMACEUTICALS LTD. AND ORS.

JUDGEMENT

(1.) At the outset, learned counsel for the plaintiff states that due to an inadvertent error made in para 21 of the application which reproduces the proposed para 22(c) sought to be incorporated in the plaint, damages have been quantified at Rs. 20 lacs whereas the said figure should be read as Rs. 1 crore. He requests that he may be permitted to carry out the necessary corrections in the application, to which the other side has no objection.

(2.) Learned counsel for the plaintiff has been permitted to carry out the corrections in Court as requested for, against his signatures.

(3.) The present application has been filed by the plaintiff under Order VI Rule 17 of the CPC, praying inter alia for permission to amend paras 18, 21 & 22 of the plaint.