NOVARTIS AG Vs. SAIMIRRA INNOPHARM PRIVATE LIMITED

JUDGEMENT

(1.) There are two plaintiffs and a sole defendant in this suit.

(2.) Mr.Hemant Singh, learned counsel for plaintiffs and Mr.G.Padmanabhan, learned counsel on record for sole defendant are before this Commercial Division.

(3.) By consent of both learned counsel, the main suit itself is being taken up for disposal. My power to pass a summary judgment without evidence which has been adumbrated in Order XIII-A of amended 'The Code of Civil Procedure, 1908' ('CPC' for brevity) as amended by 'The Commercial Courts Act, 2015' ('said Act' for brevity) has also been referred to and joint request of both learned counsel to take up and dispose of the main suit itself is on this basis.