Supreme Court - Daily Orders
Vhb Life Sciences Inc. ( Now Vhb Life ... vs Merck Sharp And Dohme Corp. on 14 January, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.11 COURT NO.3 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).33475/2018
(Arising out of impugned final judgment and order dated 12-10-2018
in FAOOS No. 105/2018 passed by the High Court Of Delhi At New
Delhi)
VHB LIFE SCIENCES INC. (NOW VHB LIFE SCIENCES LTD) Petitioner(s)
VERSUS
MERCK SHARP AND DOHME CORP. Respondent(s)
(FOR ADMISSION and I.R. and IA No.2028/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 14-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Ravikesh K. Sinha, Adv.
Mr. Abhijat P. Medh, AOR
For Respondent(s) Mr. Praveen Anand, Adv.
Ms. Vaishali Mittal, Adv.
Mr. Vikas Singh Jangra, AOR
Ms. Mrinali Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.01.14 15:48:49 IST Reason: