Supreme Court - Daily Orders
Union Of India vs M/S. Cipla Ltd. on 15 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4005 OF 2004
UNION OF INDIA & ORS. ...APPELLANT(s)
VERSUS
M/S. MARTIN & HARRIS LAB. LTD. & ANR. ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the parties. We are not inclined to decide the question whether Diosmin was rightly included in Schedule I of the Drugs (Prices Control) Order, 1995 in view of the decision rendered by this Court in Secretary, Ministry of Chemicals & Fertilizers, Government of India Vs. Cipla Ltd. and Others [(2003) 7 SCC 1]. To this extent, we remand the matter back to the High Court for reconsideration in view of the said decision.
Judgment reserved on the other issues.
.............................J. (MADAN B. LOKUR) .............................J. (R.K. AGRAWAL) Signature Not Verified NEW DELHI Digitally signed by SANJAY KUMAR Date: 2016.09.16 SEPTEMBER 15, 2016 16:52:50 IST Reason:
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ITEM NO.3 COURT NO.7 SECTION XI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).329/2005 UNION OF INDIA & ORS. Appellant(s) VERSUS M/S. CIPLA LTD. & ANR. Respondent(s) (With appln.(s) for intervention and permission to file affidavit) WITH C.A. No. 4005/2004 (With Office Report) SLP(C) No. 15583-15584/2005 (With Office Report) SLP(C) No. 15831/2013 (With Office Report) SLP(C) No. 22788/2013 (With Office Report) SLP(C) No. 19174-19197/2014 Date : 15/09/2016 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Ranjit Kumar, SG Mr. Rana Mukherjee, Sr. Adv. Mr. Prateek Jalan, Adv.
Mr. Aman Ahluwalia, Adv.
Ms. Sunita Gautam, Adv.
Ms. Movita Prateek, Adv.
Mr. G.S. Makkar, Adv.
Mr. Abhinav Mukherjee, Adv. Mr. Rahul Kripalani, Adv. Mr. Ankit Yadav, Adv.
Mr. Shreekant N. Terdal, AOR Mr. B. Krishna Prasad, AOR Mr. B. V. Balaram Das, AOR 15583-15584/2005 Mr. Parag P. Tripathi, Sr. Adv.
Ms. Neelima Tripathi, Adv. Mr. Shikhar Khare, Adv.3
Dr. Kailash Chand, AOR Mr. D.D. Majumdar, Adv.
Ms. Mishika Bajpai, Adv.
Mr. K. V. Mohan, AOR For Respondent(s) CA329/2005 Mr. Kapil Sibal, Sr. Adv. 19174-19197/14 Mr. P. Chidambaram, Sr. Adv.
Mr. Soli Cooper, Sr. Adv.
Mr. R.N. Karanjawala, Adv. Ms. Ruby Singh Ahuja, Adv. Ms. Suman Yadav, Adv.
Mr. Karan Dev Chopra, Adv. Mr. Milinda Sharma, Adv.
Mrs Manik Karanjawala, AOR for M/s. Karanjawala & Co. CA4005/04 Mr. C.S. Vaidhyanathan, Sr. Adv.
Mr. H.L. Tiku, Sr. Adv.
Ms. Yashmeet Kaur, Adv.
Mr. Shubhankar Sengupta, Adv. Mr. Ashok K. Mahajan, AOR Ms. Asha Jain Madan, AOR Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala, AOR Mr. U.A. Rana, Adv.
Mrs. Mrinal Elkar Mazumdar, Adv. Mr. Avirat Kumar, Adv.
for M/s Gagrat & Co.
Mr. Shreekant N. Terdal, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 4005/2004 We have heard learned counsel for the parties. We are not inclined to decide the question whether Diosmin was rightly included in Schedule I of the Drugs (Prices Control) Order, 1995 in view of the decision rendered by this Court in Secretary, Ministry of Chemicals & Fertilizers, Government of India Vs. Cipla Ltd. and 4 Others [(2003) 7 SCC 1]. To this extent, we remand the matter back to the High Court for reconsideration in view of the said decision.
Judgment reserved on the other issues.
C.A.No.329/2005, C.A. No. 4005/2004, SLP(C) No. 15583-15584/2005, SLP(C) No. 15831/2013, SLP(C) No. 22788/2013, SLP(C) No. 19174-19197/2014 Application for intervention is dismissed.
Leave granted in SLPs.
Arguments concluded.
Judgment reserved.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)