Delhi High Court - Orders
Cipla Limited vs Union Of India And Anr on 14 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~29 to 32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3632/2017 and CM APPL. CM APPL. 16018-
16019/2017, 30888/2017, 17057/2018 & 50131/2018
CIPLA LIMITED ..... Petitioner
Through: Ms Archana Sahadeva, Advocate.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr Kirtiman Singh, CGSC with Ms
Shruti Dutt, Mr Prateek Dhanda and
Mr Waize Ali Noor, Advocates.
Mr Anil Soni, CGSC with Ms
Priyanka Singh, Advocate for UOI.
AND
+ W.P.(C) 4333/2017 and CM APPL. CM APPL. 18840/2017,
30925/2017, 17060-17061/2018 & 50132/2018
ZYDUS HEALTHCARE LIMITED ..... Petitioner
Through: Ms Bitika Sharma, Ms Anusuya
Nigam and Ms Surbhi Singh,
Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr Kirtiman Singh, CGSC.
Mr Aditya Madaan, Advocate for Mr
Jasmeet Singh, Advocate for UOI
AND
+ W.P.(C) 5440/2017 and CM APPL. CM APPL. 22897-22899/2017,
30927/2017, 17073-17074/2018 & 49754/2018
MACLEODS PHARMACEUTICALS LIMITED ..... Petitioner
Through: Ms Archana Sahadeva, Advocate.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr Kirtiman Singh, CGSC for R-1 &
3.
AND
+ W.P.(C) 3912/2018 and CM APPL. 15431-15433/2018 &
28990/2018
LUPIN LIMITED ..... Petitioner
Through: Mr Amit Sibal, Senior Advocate with
Ms Bitika Sharma, Ms Aarchana
Sahadeva, Ms Anusuya Nigam and
Ms Surbhi Singh, Advocates.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr Ripu Daman Hardwar, CGSC
with Mr T.P. Singh and Mr Mohit
Hardwar, Advocate for R-3.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 14.01.2019
1. Arguments of the petitioner have been partly heard.
2. The learned counsel appearing for the petitioner shall file a short note of their submission not exceeding two pages with an advance copy to the learned counsel appearing for the respondents.
3. The learned counsel for the respondents may file a counter affidavit, if not already filed, within a period of three weeks from today.
4. Rejoinder, if any, be filed within a period of two weeks thereafter.
5. List on 14.03.2019.
VIBHU BAKHRU, J JANUARY 14, 2019 RK