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F Hoffmann La Roche Ltd vs Intas Biopharmaceuticals Ltd on 2 May, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.1                             COURT NO.11                SECTION XII

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

     Petitions for Special Leave to Appeal (C) Nos. 25803-25804/2013
     (Arising out of impugned final judgment and order dated 30/04/2013
     in OSA No. 36/2012 30/04/2013 in OSA No. 37/2012 passed by the High
     Court of Madras)

     F HOFFMANN LA ROCHE LTD AND ANR                                   Petitioner(s)

                                                   VERSUS

     INTAS BIOPHARMACEUTICALS LTD                                      Respondent(s)

     (With appln. for permission to file addl. documents and interim
     relief and office report)

     Date : 02/05/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE KURIAN JOSEPH
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)               Mr. Sudhir Chandra, Sr. Adv.
                                     Mr. Pravin Anand, Adv.
                                     Ms. Ruby Singh Ahuja, Adv.
                                     Mr. Karan Dev Chopra, Adv.
                                     Ms. Aakanksha Munjal, Adv.
                                     Mrs. Manik Karanjawala, Adv.
                                     Mr. Shrawan Chopra, Adv.
                                     Ms. Prachi Agarwal, Adv.
                                     Mr. N. Mahabir, Adv.
                                     M/s. Karanjawala & Co.,Adv.

     For Respondent(s)               Mrs. Pratibha M.Singh, Sr.Adv.
                                     Ms. Archana Sahadeva, Adv.
                                     Ms. Rutima George, Adv.
                                     Mr. Gaurav Sharma,Adv.

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

The learned counsel appearing on both sides submits that they do not want to file any other pleadings.

Pleadings are treated as complete.

Leave granted.

Hearing expedited.

16:28:55 IST Reason:

(Rajni Mukhi) (Renu Diwan) SR. P.A. COURT MASTER