Delhi High Court - Orders
Poly Medicure Ltd vs Uoi & Anr on 20 April, 2021
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2521/2021 & CM APPL. 7420/2021
POLY MEDICURE LTD ..... Petitioner
Through: Ms.Pracheta Kar & Mr.Vaibhav Vutts,
Advs.
versus
UOI & ANR. ..... Respondents
Through: Mr.Vivek Goyal, CGSC/UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 20.04.2021 This petition has been heard through video conferencing. The learned counsel for the respondents prays for and is granted four weeks' further time to file counter affidavit. Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
List alongwith WP(C) 3358/2020 titled Cipla Limited vs. Union of India & Anr., as per the general directions of listing of the Delhi High Court.
Interim order to continue.
NAVIN CHAWLA, J APRIL 20, 2021/rv A.