Supreme Court - Daily Orders
Centaur Pharmaceuticals Pvt. Ltd. vs Stanford Laboratories Pvt. Ltd. on 4 January, 2022
Bench: M.R. Shah, B.V. Nagarathna
1
ITEM NOS.29+30 Court 12 (Video Conferencing) SECTION XII
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). 17298/2021
(Arising out of impugned final judgment and order dated 20-04-2021
in AN No. 2056/2020 passed by the High Court Of Judicature At
Madras)
CENTAUR PHARMACEUTICALS PVT. LTD. & ANR. Petitioner(s)
VERSUS
STANFORD LABORATORIES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP (C) No. 17927/2021
(FOR ADMISSION and I.R. and IA No. 141805/2021 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-01-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Vineet Subramani, Adv.
Ms. Liz Mathew, AOR
Mr. Navneet R. Adv.
Ms. Sonali Jain, Adv.
Ms. Vasudha Jain, Adv.
For Respondent(s) Mr. Maninder Singh, Sr. Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Gaurav Sharma, AOR
Ms. Bitika Sharma, Adv.
Mr. Luv Virmani, Adv.
Ms. Aadya Chawla, Adv.
Mr. Pranav Saigal, Adv.
Mr. Adarsh Ramanujan, Adv.
Mr. Gaurav Sharma, AOR
Signature Not Verified
Digitally signed by R
Ms. Bitika Sharma, Adv.
Natarajan
Date: 2022.01.07
15:23:23 IST
Mr. Luv Virmani, Adv.
Reason:
Ms. Aadya Chawla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
2 Having heard the learned counsel for the respective parties, we are of the opinion that, in the facts and circumstances of the case, the High Court has not committed any error in extending the period of limitation in filing the written statement and consequently taking on record the written statement filed on behalf of the respondent-original defendant.
Even as held by this Court in the subsequent orders even the period of limitation which could have been extended and/or condoned by the Tribunal/Court is excluded and/or extended even up to 07.10.2021.
In that view of the matter, we see no reason to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petitions stand dismissed. Consequent upon the dismissal of the Special Leave Petitions, the interim order passed by this Court stands vacated.
Pending applications stand disposed of.
(R. NATARAJAN) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER