Delhi High Court - Orders
Cipla Limited & Anr vs Union Of India & Anr on 24 January, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1535/2022 & CM APPL. 4415/2022
CIPLA LIMITED & ANR. ..... Petitioners
Through: Ms Archana Sahadeva, Mr Siddharth
Raj Choudhary and Mr Harshit Bhoi,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr Kirtiman Singh, CGSC with Mr
Waize Ali Noor, Ms Vidhi Jain, Ms
Manmeet Kaur Sareen and Ms Shreya
V. Mehra, Advs. for UOI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 24.01.2024 [Physical Hearing/Hybrid Hearing (as per request)] CM No.4415/2022 [Application filed on behalf of the petitioners seeking interim relief]
1. The interim order dated 25.01.2022 is made absolute during the pendency of the writ petition.
2. The application is, accordingly, closed. W.P.(C) 1535/2022
3. Learned counsel for the parties are granted further two weeks to place the written submissions on record.
4. List the matter on 31.07.2024.
RAJIV SHAKDHER, J AMIT BANSAL, J JANUARY 24, 2024/aj Click here to check corrigendum, if any 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 30/01/2024 at 20:44:55