Supreme Court - Daily Orders
Dr. Hitesh S. Mehta vs Ranbaxy Laboratories Ltd. (Now Sun ... on 11 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO……………………/2018
(Diary No(s). 20481/2018)
DR. HITESH S. MEHTA Appellant(s)
VERSUS
RANBAXY LABORATORIES LTD. (NOW SUN PHARMACEUTICAL Respondent(s)
INDUSTRIES LTD.) THROUGH GENERAL MANAGER & ORS.
O R D E R There has been a delay of 755 days in filing the appeal.
Heard the learned counsel appearing for the appellant.
After having heard the learned counsel appearing for the appellant and perusing the material available on record, we do not find any reason to interfere with the impugned order passed by the Special Court (Trial of Offences relating to Transactions in Securities) Act, 1992 at Bombay.
We find no merit in the appeal.
The appeal is, accordingly, dismissed on the ground of delay as well as on merits.
.......................J (N.V. RAMANA) ........................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;
11TH JULY, 2018.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.07.12 16:35:13 IST Reason:ITEM NO.4 COURT NO.7 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 20481/2018 (Arising out of impugned final judgment and order dated 29012016 in MA No. 134/2013 passed by the Special Court (Trial Of Offences Relating to Transaction in Securities) Act 1992 at Mumbai) DR. HITESH S. MEHTA Petitioner(s) VERSUS RANBAXY LABORATORIES LTD. (NOW SUN PHARMACEUTICAL Respondent(s) INDUSTRIES LTD.) GENERAL MANAGER & ORS.
(IA No.80154/2018CONDONATION OF DELAY IN FILING APPEAL) Date : 11072018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. S. Ghosh, Adv.
Mr. Rajesh Pathak, Adv.
Mr. S. R. Setia, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed on the ground of delay as well as on merits in terms of the signed order.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)