Supreme Court - Daily Orders
Reckitt Benckiser Healthcare (India) ... vs Emami Limited on 8 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.48 COURT NO.7 SECTION XVI
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). 29882/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/07/2015
IN FMA NO. 2041/2015 PASSED BY THE HIGH COURT OF CALCUTTA)
RECKITT BENCKISER HEALTHCARE (INDIA)
PRIVATE LIMITED, FORMERLY KNOWN AS
RECKITT BENCKISER HEALTHCARE (INDIA) LTD. PETITIONER(S)
VERSUS
EMAMI LIMITED RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PERMISSION TO FILE ADDITIONAL DOCUMENTS)
(FOR FINAL DISPOSAL)
Date : 08/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Chander Lal, Adv.
Ms. Suruchii Aggarwal, Adv.
Ms. Nancy Roy, Adv.
Ms. Radhika Gupta, Adv.
Mr. C.M. Lal, Adv.
Mr. Rupin Bahli, Adv.
For Respondent(s) Mr. Gourab Banerji, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ankur Sangal, Adv.
Ms. Sucheta Roy, Adv.
Mr. Sahil Tagotra, Adv.
Mr. Abhimanyu Bhandari, Adv.
for M/s. Khaitan & Co., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard the learned counsels for the parties and Digitally signed by Vinod Lakhina Date: 2016.02.08 perused the relevant material. 16:03:15 IST Reason:
Page No.1 of 2Exemption from filing certified copy of the impugned judgment is granted.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY]
COURT MASTER COURT MASTER
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