Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd. vs Merck Sharp And Dohme Corporation on 25 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.601 COURT NO.7 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. 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 PERMISSION TO FILE SYNOPSIS AND LIST OF DATES
AND INTERIM RELIEF]
Date : 25/03/2015 This petition was called on for hearing in the
mentioning board today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Virani, Sr. Adv.
Ms. Pratibha M. Singh, Sr. Adv.
Ms. Saya Choudhary Kapur, Adv.
Mr. Saurabh Anand, Adv.
Mr. B. Prashanth Kumar, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Archana Sahadeva, Adv.
For Respondent(s) Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Sudhir Chandra, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Archna Thakur, Adv.
Ms. Deepti Sarin, Adv.
Mr. Karan Dev Chopra, Adv.
Mr. Soumik Ghosal, Adv.
Mrs. Manik Karanjawala, Adv.
Ms. Tusha Malhotra, Adv.
for M/s. Karanjawala & Co.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.03.25
17:28:55 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
Issue notice, returnable on 28th April, 2015. Since all the parties have entered appearance there is no need to issue any notice.
Until 28th April, 2015 there will be interim stay of the order dated 20th March, 2015 passed by the High Court of Delhi in FAO(OS) No.190/2013.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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