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Supreme Court - Daily Orders

M/S Ranbaxy Laboratories Ltd. (Now M/S ... vs Salti Agnihotri on 11 November, 2025

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                       1

     ITEM NO.38                              COURT NO.14                      SECTION IV-D

                                  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).       16604/2025

     [Arising out of impugned final judgment and order dated 09-12-2024
     in RSA No. 1939/2012 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     M/S RANBAXY LABORATORIES LTD. (NOW M/S SUN
     PHARMACEUTICAL INDUSTRIES LTD.) & ANR.                                Petitioner(s)

                                                     VERSUS

     SALTI AGNIHOTRI                                                          Respondent(s)

     IA No. 169536/2025 - STAY APPLICATION

     Date : 11-11-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                 Ms. Meenakshi Arora, Sr. Adv.
                                       Mr. Shyam Kumar, Adv.
                                       Ms. Iqra Khan, Adv.
                                       Ms. Kumari Ruchi, Adv.
                                       Mr. Nikhil Jain, AOR
                                       Ms. Divya Jain, Adv.
                                       Mr. Kushank, Adv.

     For Respondent(s)                 Mr. Kumar Dushyant Singh, AOR
                                       Mr. Rohit Sharma, Adv.
                                       Mr. Jatin Lalwani, Adv.
                                       Mr. Nikhil Purohit, Adv.
                                       Mr. Jay Rawat, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned Senior Counsel for the petitioners submits that during the pendency of the present petition, the other side i.e., the Signature Not Verified respondent, has initiated execution proceedings, which are Digitally signed by VARSHA MENDIRATTA Date: 2025.11.13 16:56:44 IST Reason: currently pending before the Court of Additional Civil Judge(Sr. Division)-1, S.A.S. Nagar, Mohali, Punjab and therefore, the 2 petitioner has filed IA No.169536/2025 seeking stay of the said proceedings.

2. Learned counsel for the respondent submits that he will not be proceeding with the execution proceedings and has also filed his response to the application for stay filed by the petitioner.

3. Recording the aforesaid undertaking, no orders are required to be passed, in I.A.No.169536/2025 for the present.

4. The matter be listed on 29.01.2026.

(VARSHA MENDIRATTA)                             (ANJALI PANWAR)
COURT MASTER (SH)                             ASSISTANT REGISTRAR