SANDOZ PRIVATE LTD Vs. REGISTRA UNION OF INDIA

JUDGEMENT

(1.) These petitions involve common questions of fact and law. They are heard together and are being disposed of by this common judgment.

(2.) Rule in both the petitions. Respondents waive service.

(3.) Since both sides relied on the pleadings in Writ Petition No.2927 of 2015, we would take the facts and events from that petition.