Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd vs Union Of India . on 3 March, 2014
:
ITEM NO.8 Court No.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 123 OF 2014
(For prel. hearing)
GLENMARK PHARMACEUTICALS LTD & ANR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for ex-Parte stay, permission to file lengthy list of dates
and office report)
Date: 03/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Ms. Vanita Bhargava,Adv.
Mr. Ajay Bhargava,Adv.
Ms. Priyambada Mishra,Adv.
for M/S. Khaitan & Co.,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice returnable in four weeks.
In the meanwhile, no coercive steps be taken against the petitioners.
Tag with Civil Appeal No.329 of 2005.
| (O.P. SHARMA) |(M.S. NEGI) | | Court Master | Assistant Registrar |