Supreme Court - Daily Orders
M/S Daiichi Sankyo Company Limited vs Oscar Investments Limited on 25 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
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ITEM NO.7 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 20417/2017
(Arising out of impugned final judgment and order dated 21-06-2017
in CCPO No. 21/2017 passed by the High Court Of Delhi At New Delhi)
M/S DAIICHI SANKYO COMPANY LIMITED Petitioner(s)
VERSUS
OSCAR INVESTMENTS LIMITED & ORS. Respondent(s)
Date : 25-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Kunal Chatterji, AOR
Mr. Amit Mishra, Adv.
Mr. Akshat Hansaria, Adv.
Mr. Abhijeet Sinha, Adv.
Mr. Mohit Singh, Adv.
Mr. Akshay Puri, Adv.
Mr. Rohan Jaitley, Adv.
Ms. Samridhi Hota, Adv.
Mr. Shivam Pandey, Adv.
Mr. Ritesh Bajaj, Adv.
For Respondent(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Sourabh Rath, Adv.
Mr. Reva Mann, Adv.
Mr. S.S. Shroff, AOR
Mr. Ranjit Kumar, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Ms. Aakanksha Munjhal, Adv.
Ms. Deepti Sarin,Adv.
Signature Not Verified
Mr. Anupam Prakash, Adv.
Mr. Sahil Monga, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2017.10.26
17:52:27 IST
Reason: Ms. Manik Karanjawala, Adv.
Mr. Rishi,Adv.
For M/s. Karanjawala & Co., AOR
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Mr. Pinaki Misra, Sr.Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. Atul Sharma, Adv.
Mr. Sugam Seth, adv.
Mr. Abhishek Agarwal, AOR
Mr. Jayant Bhushan, Sr.Adv.
Mr. Gagan Gupta, AOR
Mr. Attev Mathur, Adv.
Ms. Davmani Bansal, Adv.
Mr. Dushyant Dave, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Ekta Kapil, Adv.
Ms. Neeharika Aggarwal, Adv.
Mr. Chaitanya Kaushik, Adv.
Mr. Anirudh Bakhru, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are told at the Bar that the challenge to the enforcement of the arbitral award [OMP (EFA)(COMM) NO.6/2016] has been heard by the High Court and the judgment has been reserved on 6th September, 2017.
List the matter after the judgment is pronounced by the High Court.
Parties are at liberty to mention the matter. Interim orders dated 11.08.2017 and 31.08.2017 shall continue in the meantime.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER