Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd. vs Merck Sharp And Dohme Corporation on 25 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.44 COURT NO.6 SECTION XIV
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). 9220/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/03/2015
IN FAO NO. 190/2013 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
GLENMARK PHARMACEUTICALS LTD. PETITIONER(S)
VERSUS
MERCK SHARP AND DOHME CORPORATION & ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION AND PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 25/07/2016 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) Ms. Pratibha M. Singh, Sr. Adv.
Mr. C.M. Lal, Adv.
Mr. Viveak, Adv.
Ms. Ujjala, Adv.
Ms. Saya Choudhary, Adv.
Mr. Ashtosh Kumar, Adv.
Mr. Gaurav Sharma, Adv.
For Respondent(s) Mr. Annam D. N. Rao, Adv.
Mr. A. Venkatesh Rao, Adv.
Mr. Sudipto Sircar, Adv.
Mr. Rahul Mishra, Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Pravin Anand, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Deepti Sarin, Adv.
Mr. Karan Dev Chopra, Adv.
Ms. Aakanksha Munjal, Adv.
Ms. Tusha Malhotra, Adv.
Ms. Udita, Adv.
Ms. Archana Shakar, ASDv.
Signature Not Verified
Mrs. Manik Karanjawala, Adv.
Digitally signed by
VINOD LAKHINA
Date: 2016.07.26
For M/s. Karanjawala & Co., Adv.
16:35:10 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Learned counsels for the parties are agreed that the issues arising in the present Special Leave Petition need not be answered. We order accordingly. Consequently, the Special Leave Petition as also all pending applications therein are disposed of.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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