AVENTISUB LLC Vs. ERIS HEALTHCARE PVT. LTD.

JUDGEMENT

(1.) By the above Suit, the Plaintiffs seek the following reliefs :

(2.) The Plaintiffs have taken out the above Interim Application seeking ad-interim reliefs. The Plaintiffs had initially moved this Court for ex-parte ad-interim reliefs. However, since the Advocate for the Defendants appeared before the Court on that day, the Plaintiffs were asked to serve a copy of the proceedings on the Advocate for the Defendants. Accordingly, the proceedings are served on 26/10/2021. The Defendants have not filed their Affidavit in Reply instead they sought inspection of the original documents relied upon by the Plaintiffs. It appears that the Defendants are trying to delay the hearing of the ad-interim Application on the pretext of seeking inspection of the original documents at the ad-interim stage. In any event, the learned Advocate appearing for the Defendants now states that the Defendants will file their Affidavit in Reply on or before 4/11/2021 and a copy of the same will be forthwith forwarded to the Advocate for the Plaintiffs. The Plaintiffs shall on the adjourned date keep the originals of the documents available with them which are referred and relied upon by them in the above Suit.

(3.) Stand over to 5/11/2021.