Delhi High Court - Orders
Union Of India & Anr vs Obsurge Biotech Ltd on 20 October, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 310/2020
UNION OF INDIA & ANR. ..... Appellants
Through: Mr. Akshay Makhija, CGSC
versus
OBSURGE BIOTECH LTD ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 20.10.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.26763/2020 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly. LPA 310/2020 & CM APPL.26762/2020 (Stay), CM APPL.26764/2020 (Condonation of Delay) Issue notice to the respondent by all permissible modes, including through electronic mail, on the appellants taking necessary steps within one week, returnable on 18.12.2020.
In the meantime, the operation of the impugned order dated 06.02.2020 passed in W.P.(C) 1586/2016, titled as 'M/s. Obsurge Biotech Ltd. vs. Union of India & Anr.', shall remain stayed.
LPA 310/2020 Page 1 of 2A copy of this order be provided electronically to learned counsel appearing on behalf of the appellants and be also uploaded on the website of this Court.
SIDDHARTH MRIDUL, J TALWANT SINGH, J OCTOBER 20, 2020/dn Click here to check corrigendum, if any LPA 310/2020 Page 2 of 2