Supreme Court - Daily Orders
Dipak Deshmukh vs Abbott India Limited on 20 November, 2023
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.14 COURT NO.13 SECTION IX
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). 25055/2023
(Arising out of impugned final judgment and order dated 13-07-2023
in WP No. 2101/2023 passed by the High Court Of Judicature At
Bombay At Nagpur)
DIPAK DESHMUKH Petitioner(s)
VERSUS
ABBOTT INDIA LIMITED Respondent(s)
( IA No.232256/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.232260/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 20-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Sanjay Singhvi, Sr. Adv.
Mr. Rahil Fazelbhoy, Adv.
Mr. Shakti Vardhan, Adv.
Mr. Ghanashyam R Thombare, Adv.
Ms. Amiy Shukla, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned judgment is allowed.
2. Issue notice.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.11.21 16:55:26 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)