Supreme Court - Daily Orders
Novartis Ag Thr. Its Poa Holder ... vs Union Of India on 15 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.10 COURT NO.6 SECTION XII
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). 34273/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28/07/2015
IN WP NO. 15736/2015 PASSED BY THE HIGH COURT OF MADRAS)
NOVARTIS AG THR. ITS POA HOLDER DURGANAND SINGH PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
Date : 15/01/2016 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) Mr. Kapil Sibal, Sr. Adv.
Mr. Hemant Singh, Adv.
Ms. Mamta Jha, Adv.
Mr. Ankit Arvind, Adv.
Ms. Shilpa Arora, Adv.
Mr. Mohit D. Ram, Adv.
Ms. Monisha Handa, Adv.
Ms. Anvita Cowshish, Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Arun C. Mohan, Adv.
Mr. Eashan Ghosh, Adv.
Mr. R. K. Khanna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the facts of the present case we are not inclined to interfere. The Special Leave Petition is, accordingly, dismissed. However, we leave it open to the petitioner to raise all objections with regard to the relevance of the documents before the Appellate Board.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.01.15 16:54:43 IST Reason: [VINOD LAKHINA] [ASHA SONI]
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