Delhi High Court - Orders
Cipla Limited & Anr vs Union Of India & Anr on 12 December, 2022
Author: Manmohan
Bench: Manmohan
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1535/2022 & CM APPL. 4415/2022
CIPLA LIMITED & ANR. ..... Petitioners
Through: Mr. Rajsekhar Rao, Sr. Advocate with
Ms. Archana Sahadeva and Dr. Misha M. Kumar,
Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Ms. Kunjala Bhardwaj, Mr.
Madhav Bajaj, Ms. Vidhi Jain and Ms. Durgesh
Nandini, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 12.12.2022 The rejoinder affidavit is on record. However, the counter affidavit is not on record. Let the same be re-filed before the next date of hearing.
List on 03rd April, 2023.
MANMOHAN, J SAURABH BANERJEE, J DECEMBER 12, 2022/So Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:13.12.2022 18:11:57