Supreme Court - Daily Orders
Bdr Pharmaceuticals International ... vs Vifor (International) Ltd. on 26 April, 2024
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ITEM NO.5 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).11319/2024
(Arising out of impugned final judgment and order dated 07-02-2024
in FAO(OS)(COMM) No. 159/2023 passed by the High Court of Delhi at
New Delhi)
BDR PHARMACEUTICALS INTERNATIONAL PRIVATE LIMITED Petitioner(s)
VERSUS
VIFOR (INTERNATIONAL) LTD. & ORS. Respondent(s)
(WITH IA No.73086/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.73083/2024-PERMISSION TO FILE SLP)
WITH
Diary No(s). 13394/2024 (XIV)
(FOR ADMISSION and I.R. and IA No.84498/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.84499/2024-PERMISSION TO
FILE SLP and IA No.84500/2024-PERMISSION TO PLACE ADDITIONAL FACTS
AND GROUNDS)
Date : 26-04-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Chander M. Lall, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Kunal Mimani, AOR
Mr. Shubhang Tandon, Adv.
Mr. Prashant Alai, Adv.
Mr. Yash Johri, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Ms. Bitika Sharma, Adv.
Mr. Adarsh Ramanujan, Adv.
Ms. Vrinda Pathak, Adv.
Signature Not Verified
Mr. Lzafeer Ahmad B. F., AOR
Mr. George Vithayathil, Adv.
Digitally signed by
Sanjay Kumar
Date: 2024.04.26
17:29:12 IST
Reason: Mr. Manjunathan PS, Adv.
Mr. Keshav Sehgal, Adv.
Mr. Shivam Kaushik, Adv.
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For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Praveen Anand, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Vaishali Mittal, Adv.
Ms. Deepti Sarin, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. Siddhant Chamola, Adv.
Mr. Sidhant Chamola, Adv.
Mr. Vasu Singh, Adv.
Ms. Pritha Suri, Adv.
Ms. Ira Mahajan, Adv.
For M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (Civil) Diary No 11319 of 2024 1 Permission to file the Special Leave Petition granted. 2 Issue notice.
3 The respondents shall file their counter affidavits on or before 31 May 2024. 4 List the Special Leave Petition for hearing and final disposal on 16 July 2024. 5 The proceedings before the Single Judge in pursuance of any application that may be moved by the respondents for deposit of the percentage of sales are not stayed. However, any order that may be passed by the Single Judge shall necessarily abide by the final result of these proceedings. SLP (Civil) Diary No 13394 of 2024 6 Mr Mukul Rohatgi, senior counsel appearing on behalf of the petitioner, seeks the permission of the Court to withdraw the application for permission to file the Special Leave Petition and the Special Leave Petition. 3 7 The application for permission to file the Special Leave Petition and the Special Leave Petition are dismissed as withdrawn.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR