MACLEODS PHARMACEUTICALS LTD Vs. INTAS PHARMACEUTICALS LIMITED

JUDGEMENT

(1.) Ms. Rajeshwari, counsel for the appellant states that the appellant has filed an affidavit in terms of order dated 12.5.2017, wherein it has been stated that the unsold inventory as detailed in the affidavit 05.5.2017, has been exhausted by now.

(2.) Both the parties state in unison that instead of keeping the present appeal pending, as the suit is at an advance stage of framing of issues, the learned Single Judge be requested to expedite the trial in the case.

(3.) We are informed that the next date of hearing in the suit is 04.9.2017 on which date, issues are to be framed. Both the parties undertake that they shall come prepared with the issues on the date fixed and they shall also file the list of witnesses by the said date.