NEON LABORATORIES PVT LTD Vs. TROIKAA PHARMA LIMITED

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the grant of Patent No.231479 dated 04.03.2009 vide Patent Application No.96/MUM/2005 evidenced by Annexure-U to the petition and the order dated 03.06.2009 (Annexure-Z to the petition).

(2.) The Petitioner is a company registered under the Indian Companies Act, 1956 and has its registered office at the address mentioned in the cause title. It is a pharmaceutical company manufacturing, distributing, marketing and exporting pharmaceutical products particularly active pharmaceutical ingredients and finished dosage forms.

(3.) The Respondent No.1 is also a company incorporated under the Indian Companies Act, 1956 and has its registered office in the State of Gujarat at the address mentioned in the cause title. It filed the above Patent Application which has been allowed by the authorities, who are Respondent Nos.2 to 4 to this Writ Petition.