REGENT COMPUTRONICS PVT. LTD.

Astrazeneca Ab Appellant

V/S

P Kumar Respondents

Referred Judgements :-

DR.REDDY S LABORATORIES (UK) LTD. VS. ELI LILLY AND CO.LTD. [REFERRED TO]
APOTEX INC. VS. SANOFI-SYNTHELABO CANADA INC.,SANOFI- SYNTHELABO AND MINISTER OF HEALTH [REFERRED TO]
F.HOFFMAN LA ROCHE LTD. VS. CIPLA LTD. [REFERRED TO]
ELI LILLY AND COMPANY LTD. VS. APOTEX PTY LTD. [REFERRED TO]
BISHWANATH PRASAD RADHEY SHYAM VS. HINDUSTAN METAL INDUSTRIES [REFERRED TO]
MARTIN F D SOUZA VS. MOHD ISHFAQ [REFERRED TO]
CHEMTURA CORPORATION VS. UNION OF INDIA [REFERRED TO]
FARBEWERKE HOECHST AKTIENGESELLSCHAFT VORMALS MEISTER LUCIUS and BRUNING A CORPORATION VS. UNICHEM LABORATORIES [REFERRED TO]
NOVARTIS AG VS. UNION OF INDIA [REFERRED TO]
BRISTOL-MYERS SQUIBB COMPANY AND ORS. VS. J.D. JOSHI AND ORS. [REFERRED TO]
MERCK SHARP & DOHME CORPORATION AND ORS. VS. GLENMARK PHARMACEUTICALS LTD. [REFERRED TO]
F. HOFFMANN-LA ROCHE LTD. AND ORS. VS. CIPLA LTD. [REFERRED TO]

JUDGEMENT

(1.) IAs.3986/2018 & 5096/2018 in CS(COMM) 749/2018

(2.) By the present judgment, I will deal with the injunction applications filed by the plaintiffs being IA No. 3986/2018 filed in CS(COMM) 749/2018, IA No.4771/2018 filed in CS(COMM) 792/2018, IA No.9332/2018 filed in CS(COMM) 1023/2018 and IA 5096/2018 filed in CS(Comm.) 749/2018 by the defendants under Order 39 Rule 4 CPC seeking vacation of the interim orders.

(3.) The injunction applications are filed under Order 39 Rule 1 and 2 CPC seeking an injunction to restrain the defendants from selling, marketing or dealing with TICAGRELOR or any product which is in violation of the registered patent of the plaintiff's company IN 907, IN 984 and IN 674.

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ASTRAZENECA AB Vs. P KUMAR

Referred Judgements :-

JUDGEMENT

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