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M/S Daiichi Sankyo Company Limited ... vs Oscar Investments Limited Director ... on 4 November, 2022

Bench: Chief Justice, Bela M. Trivedi

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     ITEM NO.50                           COURT NO.1               SECTION XIV

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

     Miscellaneous Application No.              1893/2022 in SLP(C) No. 20417/2017



     M/S DAIICHI SANKYO COMPANY LIMITED THROUGH
     POWER OF ATTORNEY HOLDER ANAND S. PATHAK                        Petitioner(s)


                                                 VERSUS


     OSCAR INVESTMENTS LIMITED DIRECTOR
     MALVINDER MOHAN SINGH & ORS.                                    Respondent(s)


     (FOR ADMISSION and IA No.166563/2022-APPROPRIATE ORDERS/DIRECTIONS)


     Date : 04-11-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)             Mr. Kailash Vasdev, Sr. Adv.
                                   Mr. Manu Sharma, Adv.
                                   Mr. Gaurav Khanna, AOR
                                   Mr. Arjun Kakkar, Adv.
                                   Ms. Deepali Bhanot, Adv.

                                   Mr. Rajiv Dutta, Sr. Adv.
                                   Mr. Amit Kr. Mishra, Adv.
                                   Ms. Devna Arora, Adv.
                                   Ms. Samridhi Hota, Adv.
                                   Mr. Varad Chaudary, Adv.
                                   Ms. Gauri Goburdhan, Adv.
                                   Ms. Astha Ahuja, Adv.
                                   Mr. Rohan Jaitley, Adv.
                                   Mr. Kunal Chatterji, AOR

     For Respondent(s)             Ms. B. Vijayalakshmi Menon, AOR
Signature Not Verified


                                   Mr. Abhishek Agarwal, AOR
Digitally signed by
Indu Marwah
Date: 2022.11.04
17:22:23 IST
Reason:
                                   Mr. Gagan Gupta, AOR
                                   M/S.   K J John And Co, AOR
                                   Mr. Sandeep Devashish Das, AOR
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                        Ms. Sonal Gupta, Adv.
                        Mr. Manu Bajaj, Adv.
                        M/S. Parekh & Co., AOR

                        Mr. S. S. Shroff, AOR
                        Mr. Faisal Sherwani , AOR
                        M/S.    Khaitan & Co., AOR
                        Mr. E. C. Agrawala, AOR

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

This matter was mentioned in the morning and after issuance of notice, liberty was granted to the learned counsel for the petitioner to serve paper book to the learned Standing Counsel for the State. The matter was directed to be listed at 1.00P.M. Considering the assertions made in the petition more particularly with regard to the medical condition of the wife of the petitioner, we issue notice, returnable on 07.11.2022. Learned Standing Counsel for the State of Delhi was called to put appearance.

In order to have assistance in the matter so that clear picture with regard to the medical condition of the wife of the petitioner is presented before the Court, we direct that the medical reports which are forming part of the paper book including the last report which has been tendered by Mr. Kailash Vasdev, learned Senior Advocate be made over to the Director of AIIMS who shall form a committee of 2-3 Specialists in the field. Let the committee go into the report which are placed before it and tender its view with respect to these reports. The view of the Committee be placed on record before the Court when the matter  3 is taken up on 07.11.2022.

(INDU MARWAH)                    (VIRENDER SINGH)
COURT MASTER (SH)                 BRANCH OFFICER
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ITEM NO.862                   COURT NO.1                  SECTION XIV

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

Miscellaneous Application No.1893/2022 in SLP(C) No.20417/2017 (Arising out of impugned final judgment and order dated 22-09-2022 in SLP(C) No.20417/2017 passed by the Supreme Court Of India) M/s. DAIICHI SANKYO COMPANY LIMITED Petitioner(s) VERSUS OSCAR INVESTMENTS LIMITED & ORS. Respondent(s) Date : 04-11-2022 This petition was mentioned today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MS. JUSTICE BELA M. TRIVEDI Counsel for the Parties:

Mentioned By: Mr. Kailash Vasdev, Sr. Adv.

Mr. Gaurav Khanna, AOR Mr. Kunal Chatterji, AOR Ms. B. Vijayalakshmi Menon, AOR Mr. Abhishek Agarwal, AOR Mr. Gagan Gupta, AOR Mr. Sandeep Devashish Das, AOR M/s. Parekh & Co., AOR Mr. S. S. Shroff, AOR Mr. Faisal Sherwani , AOR M/s. Khaitan & Co., AOR M/s. K J John And Co, AOR Mr. E. C. Agrawala, AOR  5 UPON hearing the counsel the Court made the following O R D E R The matter is taken on Board. Heard Mr. Kailash Vasdev, learned Senior Advocate appearing for the applicant.

Considering the medical condition of Ms. Japna Malvinder Singh wife of Shri Malvinder Mohan Singh, the applicant herein, we issue notice to the State (NCT of Delhi), returnable today at 1.00 p.m. Liberty is granted to serve the learned Standing Counsel for the State (NCT of Delhi).

      (MUKESH NASA)                          (VIRENDER SINGH)
        AR-cum-PS                             BRANCH OFFICER