Supreme Court - Daily Orders
Medipol Pharmaceutical India Private ... vs Post Graduate Institute Of Medical ... on 18 November, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.19 COURT NO.4 SECTION IV-B
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. 26349/2019
(Arising out of impugned final judgment and order dated 17-09-2019
in CWP No. 26123/2019 passed by the High Court of Punjab & Haryana
at Chandigarh)
MEDIPOL PHARMACEUTICAL INDIA PRIVATE LIMITED Petitioner(s)
VERSUS
POST GRADUATE INSTITUTE OF MEDICAL
EDUCATION AND RESEARCH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.168482/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Sanjiv Jha, Adv.
Mr. Braj Kishore Mishra, AOR
Ms. Aparna Jha, Adv.
Mr. Abhishek Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in two weeks. Dasti service, in addition, is permitted. Liberty to serve standing counsel.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.11.20 11:59:46 IST Reason: