SUN PHARMACEUTICAL INDUSTRIES LIMITED Vs. EMAMI LIMITED

JUDGEMENT

(1.) The present appeal has been preferred against an ad interim order of injunction restraining the appellants from displaying, playing, airing, telecasting in any manner the impugned video i.e. Annexure-J to the (temporary injunction) application and from print, publication or in any other form any statement with regard to the product "Zandu Balm", "Mentho Plus Balm" and "Zandu Ultra Power Balm" in any manner, in any language or in any media, including electronic media.

(2.) The order was passed in connection with a suit filed by the plaintiff/respondent no.1 for the following reliefs:

(3.) Learned senior counsel for the defendant no.1/appellant argues that the suit is not maintainable before an ordinary civil court, since it pertains to a "commercial dispute" within the meaning of Sec. 2(1)(c)(xvii) of the Commercial Courts Act, 2015 (hereinafter referred to as "the CC Act").