SUN PHARMACEUTICAL LABORATORIES LIMITED Vs. BIONEO HEALTHCARE

JUDGEMENT

(1.) Mr. Ashutosh Kane, learned Counsel appearing for the Applicant has tendered Affidavits of Service which show that the Defendants have been served with the Interim Application as well as notice of today's date of hearing. The Affidavits of Service dtd. 1/7/2023 are taken on record. The Defendants in spite of service, have failed to remain present.

(2.) By this Interim Application, the Applicant has sought permission to amend the pleadings in the present Suit in terms of Schedule annexed and by which the original Plaintiff is to be substituted with the Applicant without prejudice to the pending Interim Application No.1845 of 2022 and Leave Petition (L) No. 14362 of 2022 and orders passed therein.

(3.) Mr. Kane has referred to the Deed of Assignment dtd. 16/1/2023 annexed at Exhibit-A to the Interim Application which has been executed by the original Plaintiff and signed by the Applicant as Assignee and by virtue of which the Applicant has been assigned the registered Trade Marks of the original Plaintiff.