Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd. vs Merck Sharp And Dohme Corporation on 22 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.2 COURT NO.8 SECTION XIV
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). 9220/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/03/2015
IN FAO NO. 190/2013 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
GLENMARK PHARMACEUTICALS LTD. PETITIONER(S)
VERSUS
MERCK SHARP AND DOHME CORPORATION & ANR. RESPONDENT(S)
[WITH APPLN.(S) FOR DIRECTIONS AND PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND PERMISSION TO FILE SYNOPSIS AND LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT]
Date : 22/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Pratibha N. Singh, Sr. Adv.
Mr. Chander M. L., Adv.
Ms. Saya Choudhary, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Archana Singh, Adv.
Ms. Manika Arora, Adv.
Mr. Adithya Jayaraj, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Pravin Anand, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Archana Shankar, Adv.
Ms. Deepti Sarin, Adv.
Mr. Karan Dev Chopra, Adv.
Mr. Soumik G., Adv.
Ms. Tusha Malhotra, Adv.
Mr. Salim Imandar, Adv.
Ms. Aakanksha Munjal, Adv.
Signature Not Verified
Ms. Udita, Adv.
For M/s Karanjawala & Co.
Digitally signed by
Vinod Lakhina
Date: 2015.07.22
16:45:26 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
List the matter on Tuesday i.e. 28th July, 2015 to enable the learned counsel for the respondents to file reply to I.A. No.3 for directions.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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