Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd. vs Merck Sharp And Dohme Corporation on 28 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.5 COURT NO.8 SECTION XIV
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). 9220/2015
(Arising out of impugned final judgment and order dated 20/03/2015
in FAO No. 190/2013 passed by the High Court Of Delhi At New Delhi)
GLENMARK PHARMACEUTICALS LTD. Petitioner(s)
VERSUS
MERCK SHARP AND DOHME CORPORATION & ANR. Respondent(s)
(With appln. For permission to file synopsis and list of dates and
inerim relief and office report)
Date : 28/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. A.M. Singhavi,Sr.Adv.
Mr. C.A. Sundram,Sr.Adv.
Ms. Prathiba M.Singh,Sr.Adv.
Ms. Saya Choudhary,Adv.
Mr. Saurabh Anand,Adv.
Mr. Gaurav Sharma,Adv.
For Respondent(s) Mr. Kapil Sibal,Sr.Adv.
Mr. T.R. Andhyarjuna,Sr.Adv.
Mr. Amit Sibal,Sr.Adv.
Mr. Ruby Singh Ahuja,Adv.
Ms. Deepti Sarin,Adv.
Mr. Chahat Chawla,Asdv.
Mr. Soumik G.Adv.
Ms. Tusha Malhotra,Adv.
Mr. Salim Imandar,Adv.
Mr. Praveen Anand,Adv.
Ms. Aakanksha Munjal,Adv.
Ms. Udita,Adv.
M/s. Karanjawala & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 12th May, 2015.
Signature Not VerifiedStay granted by this Court on 25th March, 2015 Digitally signed by Madhu Bala Date: 2015.04.29 is extended till 12th May, 2015. 16:13:53 IST Reason:
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER