Supreme Court - Daily Orders
Ranbaxy Laboratories Limited vs State Of A.P. on 7 February, 2014
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REVISED
ITEM NO.44 COURT NO.9 SECTION II
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 (Crl) No(s).9179/2011
(From the judgement and order dated 03/11/2011 in CRL.P. No.12318 of 2010
of The HIGH COURT OF A.P AT HYDERABAD)
RANBAXY LABORATORIES LIMITED & ORS. Petitioner(s)
VERSUS
STATE OF A.P.& ANR. Respondent(s)
(With appln(s) for stay and permission to file additional documents and
office report)
WITH SLP(Crl) NO. 10002 of 2011
(With appln(s) for stay and stay of arrest and office report)
SLP(Crl) NO. 58 of 2012
(With appln(s) for stay and permission to file additional documents)
Date: 07/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. U.U. Lalit, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Amit Mishra, Adv.
Mr. Archit Virmani, Adv.
Mr. Akshat Hansaria, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr.Senthil Jagadeesan, Adv.
Mr. Ashok Panigrahi, Adv.
For Respondent(s) Mr. Dushyant A. Dave, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Vivek Reddy, Adv.
Mr. Shivendra Singh, Adv.
for M/S. Lawyer’S Knit & Co, Advs.
Contd. 2..
Mr. Arvind Verma, Sr. Adv.
Mr. D. Mahesh Babu, Adv.
Ms. Suchitra Hrangkhawl, Adv.
Mr. Amjit Maqbool, Adv.
Mr. Amit K. Nain, Adv.
Mr. Aditya Jain, Adv.
Mr. Ramakrishna Rao, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the Order dated 7.12.2013 passed by the XIIth Additional Chief Metropolitan Magistrate, Hyderabad, learned Senior Counsel appearing on behalf of the petitioners do not press these special leave petitions. They, however, pray that the interim protection given by this Court be extended for a period of four weeks.
As prayed for, the special leave petitions are dismissed as not pressed and the interim protection granted by this Court to remain operative for a period of four weeks from today.
It is made clear that extension of the interim order(s) will not be construed to mean that we have expressed any opinion in regard to the merits of the case.
The special leave petitions are dismissed as not pressed with the aforesaid direction.
| (S.K. Rakheja) | |(Indu Satija) |
|Court Master | |Assistant Registrar |
ITEM NO.44 COURT NO.9 SECTION II
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 (Crl) No(s).9179/2011 (From the judgement and order dated 03/11/2011 in CRL.P. No.12318 of 2010 of The HIGH COURT OF A.P AT HYDERABAD) RANBAXY LABORATORIES LIMITED & ORS. Petitioner(s) VERSUS STATE OF A.P.& ANR. Respondent(s) (With appln(s) for stay and permission to file additional documents and office report) WITH SLP(Crl) NO. 10002 of 2011 (With appln(s) for stay and stay of arrest and office report) SLP(Crl) NO. 58 of 2012 (With appln(s) for stay and permission to file additional documents) Date: 07/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. U.U. Lalit, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Amit Mishra, Adv.
Mr. Archit Virmani, Adv.
Mr. Akshat Hansaria, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr.Senthil Jagadeesan, Adv.
Mr. Ashok Panigrahi, Adv.
For Respondent(s) Mr. Dushyant A. Dave, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv. Ms. Bina Madhavan, Adv.
Mr. Vivek Reddy, Adv.
Mr. Shivendra Singh, Adv.
for M/S. Lawyer’S Knit & Co, Advs.
Contd. 2..
Mr. Arvind Verma, Sr. Adv.
Mr. D. Mahesh Babu, Adv.
Ms. Suchitra Hrangkhawl, Adv. Mr. Amjit Maqbool, Adv.
Mr. Amit K. Nain, Adv.
Mr. Aditya Jain, Adv.
Mr. Ramakrishna Rao, Adv.
UPON hearing counsel the Court made the following O R D E R In view of the Order dated 7.12.2013 passed by the XIIth Additional Chief Metropolitan Magistrate, Hyderabad, learned Senior Counsel appearing on behalf of the petitioners do not press these special leave petitions. They, however, pray that the protection given by this Court by Order dated 16.12.2011 be extended for a period of four weeks.
As prayed for, the special leave petitions are dismissed as not pressed and the protection given by Order dated 16.12.2011 is directed to remain operative for a period of four weeks from today.
It is made clear that extension of the interim order will not be construed to mean that we have expressed any opinion in regard to the merits of the case.
The special leave petitions are dismissed as not pressed with the aforesaid direction.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |