Supreme Court - Daily Orders
Union Of India vs Seba P.A on 8 April, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
SLP(C) No. 4684/2025
ITEM NO.42 COURT NO.1 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 4684/2025
[Arising out of impugned final judgment and order dated 06-02-2025
in WA No. 216/2025 passed by the High Court of Kerala at Ernakulam]
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SEBA P.A. & ORS. Respondent(s)
(IA No. 43891/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 08-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) :
Mr. N. Venkataraman, A.S.G.
Mr. Prasanjeet Mahapatra, Adv.
Mr. Keshav Thakur, Adv.
Mr. Sarthak Karol, Adv.
Mr. V.C. Bharathi, Adv.
Mr. Sudarshan Lamba, AOR
For Respondent(s) :
Mr. Anand Grover, Sr. Adv.
Ms. Priyanka Prakash, AOR
Mr. Rohin Bhatt, Adv.
Ms. Maitreyi Hegde, Adv.
Ms. Anjali Anil A, Adv.
Ms. Radhika Prasad, Adv.
Mr. Anoop R., Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Pravin Anand, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Signature Not Verified Mr. Shrawan Chopra, Adv.
Digitally signed by
Deepak Guglani
Date: 2025.04.09
Ms. Akanksha Thapa, Adv.
18:44:56 IST
Reason: Ms. Prachi Agarwal, Adv.
Ms. Megha Dugar, Adv.
Mr. Achyut Tewari, Adv.
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SLP(C) No. 4684/2025
Mr. Aayush Maheshwari, Adv.
Mr. Krisha Bawaja, Adv.
Mr. N. Mahabir, Adv.
Ms. Devanshi, Adv.
Ms. Ira S. Mahajan, Adv.
Ms. Pritha Suri, Adv.
Ms. Tabeer Riyaz, Adv.
M/s. Karanjawala & Co., AOR
Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mrs. Ashly Harshad, Adv.
Mr. Gopal Sankaranaryanan, Sr. Adv.
Ms. Pallavi Langar, AOR
Mr. Vishal Sinha, Adv.
Mr. Pradyut Kashyap, Adv.
Mr. Sujeet Kumar Chaubey, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
I.A. No. 87715/2025 for impleadment is allowed, subject to all just exceptions.
Amended memo of parties shall be filed within two weeks from today.
A sealed envelope containing details of the price, negotiated by National Rare Diseases Committee with M/s. Roche Pharma, with regard to the drug Evrysdi (Risdiplam) has been produced before us, and after perusal, the same has been returned. We are happy to note and record that M/s. Roche Pharma has agreed to supply the aforesaid drug free of cost to the patient in question, for a period of one year. This, it is submitted on behalf of M/s. Roche Pharma, is without prejudice to their rights and contentions.
Re-list the present special leave petition along with Writ Petition (Civil) No. 1012/2023, titled “Ratnesh Kumar Jigyasu & 2 SLP(C) No. 4684/2025 Ors. v. Union of India & Ors.”, SLP(C) No. 28777/2024, titled “Union of India v. Arnesh Shaw”, and SLP(C) No. 23789/2018, titled “The United India Insurance Co. Ltd. v. Jay Parkash Tayal & Anr.”, connected with SLP(C) No. 29034/2018, titled “Religare Health Insurance Company Ltd. vs. Arpan Dhawan & Anr.”, before the Bench presided over by Hon’ble Mr. Justice Pamidighantam Sri Narasimha in the week commencing 13.05.2025.
During the course of hearing, there was some debate as to whether the issue raised in Writ Petition (Civil) No. 843/2024, titled “Jaishvi (Minor) through Mother Neha Yadav vs. Union of India & Ors.”, is entirely similar or not. We, at this stage, are not examining and going into the said question. The Bench hearing the said writ petition may decide the same appropriately.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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