PAWAN KUMAR GOEL Vs. DR. DHAN SINGH

JUDGEMENT

(1.) The present suit has been filed on behalf of the plaintiff seeking permanent injunction for infringement of Indian Patent 369150 (hereafter referred to as "suit patent") for the process of extraction of Alpha Yohimbine with purity greater than 90% from Rauwolfia canescens/tetraphylla. The plaintiff also seeks for the delivery up of all stocks, rendition of account, damages, and costs for infringement of the plaintiff's right in the suit patent.

(2.) Mr. Nalin Kohli, learned Senior Counsel appearing on behalf of the plaintiff, at the outset on instructions, gave a statement that the plaintiff is willing to withdraw the present suit in terms of the affidavit dtd. 21/7/2025 filed in compliance of the order dtd. 15/7/2025. For the purpose of clarification and impact of the averment, the affidavit dtd. 21/7/2025 has been reproduced hereunder:

(3.) Considering the Defendants' documents filed before this Hon'ble Court demonstrating their Alpha Yohimbine 90% production is from Rauwolfia vomitoria, I request this Hon'ble Court to take on record my affidavit and consider disposing off this suit in light of this affidavit.