Supreme Court - Daily Orders
Axis Bank Ltd vs Daiichi Sankyo Company Ltd on 13 December, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
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ITEM NO.3 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) NO(S)…………………../2018
DIARY NO(S). 42382/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05-09-2018
IN IA NO. 11936/2018 IN OMP EFA (COMM) 6 OF 2016 PASSED BY THE HIGH
COURT OF DELHI AT NEW DELHI)
AXIS BANK LTD PETITIONER(S)
VERSUS
DAIICHI SANKYO COMPANY LTD. & ORS. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.167478/2018-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) )
Date : 13-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Anuj Berry, Adv.
Ms. Anusha Ramesh, Adv.
Mr. Abhik Chakraborty, Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Krishnan Venugopal, Sr.Adv.
Mr. Amit Kr. Mishra, Adv.
Mr. Mohit Singh, Adv.
Ms. Kanika Singhal, Adv.
Ms. Samridhi Hota, Adv.
Mr. Shashank Manish, Adv.
Mr. Turab Ali Kazmi, Adv.
Mr. Kunal Chatterji, AOR
Mr. Rohan Jaitley, Adv.
Mr. Aditya Shankar, Adv.
Ms. Maitrayee Banerjee, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.12.13
17:20:55 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Permission to file Special Leave Petition is granted.
We are not inclined to interfere. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER