Supreme Court - Daily Orders
The National Anti Profiteering ... vs M/S Glenmark Pharmaceuticals Limited on 16 August, 2022
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NOS. 920-923 OF 2020
THE NATIONAL ANTI
PROFITEERING AUTHORITY Petitioner(s)
VERSUS
M/S. GLENMARK PHARMACEUTICALS
LIMITED & ORS. ETC. Respondent(s)
O R D E R
Through these four Transfer Petitions, the National Anti Profiteering Authority is seeking the transfer of two writ petitions pending on the file of the High Court of Judicature at Bombay, one writ petition pending on the file of the High Court of Gujarat and another Writ Petition pending on the file of the High Court of Karnataka, Bengaluru Bench.
In so far as the writ petition pending on the file of the High Court of Gujarat is concerned, it is stated by Mr. Zoheb Hossain, learned counsel for the petitioner, that the petitioner before the High Court of Gujarat has Signature Not Verified Digitally signed by DEEPAK SINGH given up the challenge to the vires of the Statute and Date: 2022.08.22 11:15:33 IST Reason: 1 2 that, therefore, the petitioner is not pressing for transfer of the proceedings now pending before the High Court of Gujarat.
Therefore, Transfer Petition (C) No.922 of 2020 which seeks transfer of Special Civil Application No. 7907 of 2020 being Sapphire Foods India Pvt. Ltd. & Anr. Vs. Union of India pending on the file of the High Court of Gujarat, Ahmedabad Bench shall stand dismissed.
The Transfer Petition (C) No. 923 of 2020 seeking the transfer of writ petition No. 8776 of 2020 being Barbeque National Hospitality Ltd. Vs. Union of India and Ors. pending on the file of Hon'ble High Court of Karnataka, Bengaluru Bench is ordered to be transferred to the High Court of Delhi, following a detailed order passed by a two member Bench of this Court in T.P.(C) No. 290-292 of 2020 by order dated 19.02.2020. Accordingly, this transfer petition stands allowed.
In so far as the other two transfer petitions relating to the proceedings pending before the High Court at Judicature at Bombay are concerned, someone has entered appearance on behalf of the respondents.
Since they are not present today, those two transfer 2 3 petitions alone are adjourned to next week to give one opportunity to the learned counsel for the respondents. Pending applications, if any, stand disposed of.
…...................J (V. RAMASUBRAMANIAN) New Delhi August 16, 2022 3 4 ITEM NO.1615 COURT NO.6 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 920-923/2020 THE NATIONAL ANTI PROFITEERING AUTHORITY Petitioner(s) VERSUS M/S GLENMARK PHARMACEUTICALS LIMITED & ORS. Respondent(s) (FOR ADMISSION and IA No.80376/2020-EX-PARTE STAY, IA No. 80376/2020 - EX-PARTE STAY, IA No. 103257/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 16-08-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Zoheb Hossain, AOR Mr. Vivek Gurnani, Adv.
For Respondent(s) Mr. Vishnu Kant, AOR Mr. Mukesh Kumar Maroria, AOR Ms. Charanya Lakshmikumaran, AOR Ms. Vanita Bhargava, AOR Mr. Kunal Verma, AOR Mrs. Yugandhara Pawar Jha, Adv. Mr. Ashwin Kumar Nair, Adv. Mr. Lavanya Dhawan, Adv.
UPON hearing the counsel the Court made the following O R D E R Transfer Petition(C) Nos. 920-921 of 2020 List these matters next week in terms of the signed order.
4 5 Transfer Petition(C) No. 922 of 2020 The transfer petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of. Transfer Petition(C) No. 923 of 2020 The transfer petition is allowed in terms of the signed order. Pending applications, if any, stand disposed of. (DEEPAK SINGH) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file] 5