Supreme Court - Daily Orders
Krishna Dushyant Rana vs Cipla Limited on 19 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.19 COURT NO.6 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). 3872/2018
(Arising out of impugned final judgment and order dated 19-12-2017
in CA No. 18/2016 passed by the High Court Of Judicature At Bombay)
KRISHNA DUSHYANT RANA Petitioner(s)
VERSUS
CIPLA LIMITED Respondent(s)
Date : 19-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Renjith. B, AOR
Lakshmi N. Kamal, Adv.
Mr. Rusit Patel, Adv.
Mr. Vishnu. P., Adv.
Mr. Anubhav Anand Pandey, Adv.
For Respondent(s) Mr. Amit Sibal, Sr. Adv.
Mr. Mahesh L., Adv.
Ms. Archana Sahadeva, AOR
Mr. Aditya Swarup, Adv.
Mr. Aditya Gupta, Adv.
Mr. Nikhil Lal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified(ASHWANI THAKUR) Digitally signed by ASHWANI KUMAR Date: 2018.02.20 (MALA KUMARI SHARMA) COURT MASTER (SH) 16:16:43 IST Reason: COURT MASTER