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Bagga Ram vs M/S Ranbaxy Laboratories on 18 December, 2025

     ITEM NO.1716                              COURT NO.10                SECTION IV-D

                                   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). 14342/2025

     BAGGA RAM                                                          Petitioner(s)

                                                    VERSUS

     M/S RANBAXY LABORATORIES & ORS.                                    Respondent(s)


     IA No. 245871/2025 - ADDITION / DELETION / MODIFICATION PARTIES
     IA No. 245873/2025 - APPLICATION FOR SUBSTITUTION
     IA No. 127233/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 132263/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 18-12-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE VIPUL M. PANCHOLI [IN CHAMBER] For Petitioner(s) :Ms. Harshika Varma, Adv.

Mr. Siddhartha Iyer, AOR Mr. Aman Gupta, Adv.

For Respondent(s) : Mr. Prashant Kumar, AOR Ms. Iqra Khan, Adv. (through VC) UPON hearing the counsel the Court made the following O R D E R IA No. 245873 of 2025

1. Issue notice, returnable within four weeks.

2. Ms. Iqra Khan, learned counsel accepts notice on behalf of respondent no. 3-Sun Pharmaceuticals.

3. Digitally signed by babita pandey Date: 2025.12.19 Learned counsel for respondent no. 3 seeks time to file reply 15:24:46 IST Reason:

to the application. Time, as prayed for, is allowed.

4. List the application after four weeks.

1. Interlocutory application seeking deletion of respondent No.4 is allowed.

2. Accordingly, name of respondent No. 4 be deleted from the array of parties at the risk of the petitioner.

3. Amended memo of parties be filed accordingly.

(SHIPRA NARANG) (NIKITA SINGH) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2