Bombay High Court
Anuh Pharma Ltd vs Union Of India, Through The Secretary ... on 19 September, 2022
Author: K.R. Shriram
Bench: K.R. Shriram
Digitally signed
by MEERA
MEERA MAHESH 1/2 424-wp-3661-18.doc
JADHAV
MAHESH Date:
JADHAV 2022.09.21
11:30:04
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3661 OF 2018
Anuh Pharma Ltd. ....Petitioner
V/s.
Union of India, through Secretary & Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO.15273 OF 2022
IN
WRIT PETITION NO.3661 OF 2018
WITH
WRIT PETITION NO.1610 OF 2019
WITH
INTERIM APPLICATION (L) NO.3635 OF 2021
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Mr. V. Raghuraman, Senior Advocate with Mr. Raghavendra and Mr. Shailesh Sheth i/b Mr. Prabhakar Shetty for Petitioner. Mr. Jitendra Mishra for Respondent No.2 in both petitions. Mr. Jitendra Mishra a/w Ms Maya Majumdar for Respondent Nos.3 & 7 in WP/3661/2018.
Mr. Satyaprakash Sharma for Respondent No.5 in WP/3661/2018. Ms Sangeeta Yadav for Respondent No.8 in WP/3661/2018.
----
CORAM : K.R. SHRIRAM & A.S. DOCTOR, JJ DATED : 19th SEPTEMBER 2022 P.C. :
1 Counsel state that on an identical issue, the Apex Court is seized of an Appeal filed against an order passed by the Hon'ble Gujarat High Court.
Counsel request that the matter be therefore, stood over.
2 Stand over to 6th January 2023 for directions.
Meera Jadhav
2/2 424-wp-3661-18.doc
3 Registry to take on file the replies filed by respondent nos.2, 3 and 7.
Rejoinder, if any, to be filed and copy served within two weeks.
(A. S. DOCTOR, J.) (K.R. SHRIRAM, J.) Meera Jadhav