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Delhi High Court - Orders

M/S Lupin Limited Through Its ... vs Union Of India Through Drusgs Inspector ... on 3 November, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~39
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CRL.M.C. 6010/2025 & CRL.M.A. 25561/2025
                                    M/S LUPIN LIMITED THROUGH ITS AUTHORIZED
                                    REPRESENTATIVE & ANR.                                                                  .....Petitioners
                                                                  Through:            Mr. Shri Singh, Mr. Atul S. Mathur,
                                                                                      Ms. Peshwan Jehangir, Mr. Amey
                                                                                      Mirajkar, Mr. Prabal Mehrotra, Mr.
                                                                                      Umang Katyariya, Mr. Parimal
                                                                                      Kaushik, Advocates.
                                                                  versus

                                    UNION OF INDIA THROUGH DRUSGS INSPECTOR CENTRAL
                                    DRUGS STANDARD CONTROL ORGANISATION (CDSCO)
                                    NORTH ZONE                                .....Respondent
                                                  Through: Mr Nishant Gautam, CGSC with Mr.
                                                           Prithviraj Dey, Mr. Srijita Koley,
                                                           Advocates

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                  ORDER

% 03.11.2025

1. It is already 04:45 PM. Due to paucity of time, it is not possible to take up the matter today.

2. Re-notify on 19th March, 2026.

3. Interim order(s), if any, to continue.

SANJEEV NARULA, J NOVEMBER 3, 2025/hb This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2025 at 22:19:58