SUN PHARMACEUTICAL INDUSTRIES LIMITED Vs. SYSTOPIC LABORATORIES LIMITED

JUDGEMENT

(1.) This order is in continuation of the earlier order dated 22nd October, 2018.

(2.) The counsel for the plaintiff states that the plaintiff will be prejudiced by disposal of the suit in the manner suggested on 22nd October, 2018 and desires to keep the suit adjourned sine die.

(3.) The plaintiff has also filed IA No.15114/2018 under Order XIV Rule 5 of the Code of Civil Procedure, 1908 (CPC) which has come up today for the first time.