LEE PHARMA LIMITED Vs. LEE PHARMACEUTICALS

JUDGEMENT

(1.) The suit has been filed for the following reliefs :

(2.) The case of the plaintiff is that originally, the plaintiff-Company was incorporated under the Companies Act on 6th Oct. 1997 and named as Lee Pharma Private Limited Company to carry on the business of pharmaceutical and other allied business. Subsequently, on 14th Sept. 2005, it was converted into a Public Limited Company and renamed as Lee Pharma Limited. In the course of their business, they have adopted several Trade Marks and applied the same to various pharmaceutical products manufactured by them.

(3.) The plaintiff has established a State-of-Art Research and Development Centre with experienced team of Senior Scientists. The plaintiff is spending huge amount of money in research and development activities every year and filed many patent applications for the novel process. The plaintiff-Company is the recipient of many awards and they have also participated in a number of national and international pharmaceutical events and exhibitions and spent huge amount of money on marketing.