Supreme Court - Daily Orders
Sun Pharmaceutical Industries Ltd vs Anglo French Drugs And Industries Ltd on 22 January, 2016
ITEM NO.38 REGISTRAR COURT. 2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 33164/2014
SUN PHARMACEUTICAL INDUSTRIES LTD AND ANR. Petitioner(s)
VERSUS
ANGLO FRENCH DRUGS AND INDUSTRIES LTD AND ANR. Respondent(s)
(with interim relief and office report)
Date : 22/01/2016 This petition was called on for hearing today.
For Petitioner(s) Mr. Shashi P. Ojha,Adv.
Mr. Sachin Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the respondent No. 1 shall be taken by the learned counsel for the petitioners within a period of four weeks.
I.A. for recording of settlement filed by the Ld. Counsel for the petitioner is defective. Ld. Counsel shall within a period of four weeks rectify the defects whatever have been found in the said application.
The office report indicates that although by order dated 30.7.2015 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioners to take fresh steps for the service of notice to the Respondent No.2, yet he has not done the needful within the period stipulated in the order. Viewed in that Signature Not Verified context, Digitally signed by Madhu Grover the matter shall be processed for listing before the Date: 2016.01.22 Hon'ble 16:45:36 SCT Reason: Judge in Chambers for further future directions. Await orders. List thereafter.
(M V RAMESH) Registrar MG