Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

S. Srinivasan vs Union Of India And Ors. Ministry Of ... on 22 April, 2019

      ITEM NO.39                             REGISTRAR COURT. 2                    SECTION PIL-W

                                      S U P R E M E C O U R T O F        I N D I A
                                              RECORD OF PROCEEDINGS


                                             BEFORE THE REGISTRAR RAJESH KUMAR GOEL

      Writ Petition(s)(Civil)                    No(s).    289/2016

      S. SRINIVASAN                                                            Petitioner(s)

                                                          VERSUS

      UNION OF INDIA AND ORS. MINISTRY OF HEALTH AND FAMILY WELFARE
      SECRETARY & ORS.                                  Respondent(s)


      Date : 22-04-2019 This petition was called on for hearing today.



      For Petitioner(s)                   Ms.Neha Rathi,Adv.
                                          Mr.Jatin Bhardwaj,Adv.
                                          Mr. Prashant Bhushan, AOR

      For Respondent(s)                      Mr.Raghav Bansal,Adv.
                                             M/S. Parekh & Co., AOR

                                             Mr. Gurmeet Singh Makker, AOR
                                             Mr.H.K.Naik,Adv.

                                          Ms.Anindita Mitra,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Perused the record.

Record would indicate that vide order dated 3.12.2018 notice was issued to M/s Bharat Biotech. Ld.counsel appearing for M/s Bharat Biotech submitted that there is no direction to file the counter affidavit as only notice was issued. Therefore, they are not filing the counter affidavit for the time being.

Ld.counsel for the petitioner pointed out that all the Signature Not Verified respondents have already filed the counter affidavit and the matter Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.04.23 be placed before the Hon’ble Court.

12:59:42 IST Reason:

………..2 ITEM NO.39 -2- Ld.counsel for the respondent No.2 submits that as per his knowledge counter affidavit is not filed.
On perusal of the record, it was noticed that counter affidavit has already been filed on behalf of the respondent No.3 and 2 also, but as far as respondent No.2 is concerned as per filing memo, respondent No.2 has filed the short affidavit. I do not know what is difference between short affidavit and counter affidavit.
Be that at it may, absolutely one opportunity is being granted to respondent No.2 for filing complete counter affidavit, if they so desire, within two weeks.
Matter be processed for listing before the Hon’ble Court as per rules after expiry of two weeks.
RAJESH KUMAR GOEL Registrar SB