CEDILA HEALTHCARE LTD Vs. LUPIN LABORATORIES LTD

JUDGEMENT

(1.) Rule. Mr.Y.J.Trivedi, learned advocate waives service of rule on behalf of respondent No.1 and Mr.J.B.Pardiwala, learned advocate waives service of rule on behalf of respondent No. 2.

(2.) Cadila Healthcare Limited, applicant-original plaintiff has filed this application with a prayer that this Court may direct the Principal District Judge at Ahmedabad (Rural) to transfer the Civil Suit No.4 of 1997 to the appropriate District Court. The said application was filed on 12.1.2006.

(3.) The facts giving rise to this application are as undcr:-