Bombay High Court
M/S. Franco Indian Pharmaceuticals ... vs Union Of India And 2 Ors on 16 January, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
1/4 [email protected] IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO. 885 OF 2015 Indian Drug Manufactures Association ...Petitioner Versus Ministry Of Chemicals And Fertilizers And Others ...Respondents WITH WRIT PETITION NO.2216 OF 2015 M/s. Franco Indian & Anr. .... Petitioners versus Union of India & Ors. .... Respondents ....... • Ms.Shruti Katakey i/b. Crawford Bayley & Co., Advocate for Petitioners. • Mr.M.S. Bhardwaj, Advocate for Respondents. CORAM : K. K. TATED & SARANG V. KOTWAL, JJ.
DATE : 16th JANUARY, 2020.
P.C. :
1. Pursuant to the praecipe dated 15/01/2020 filed by the learned Counsel for the Respondents in Writ Petition No.2216/2015 for Speaking to the Minutes of order dated 05/11/2019, the matter is taken on production board.
Nesarikar ::: Uploaded on - 20/01/2020 ::: Downloaded on - 09/06/2020 18:06:36 ::: 2/4 [email protected]
2. Heard learned Counsel for the parties.
3. Learned Counsel Mr.M.S. Bhardwaj appearing on behalf of Respondents in Writ Petition No.2216/2015 submits that on 05/11/2019 he appeared, but his appearance is not shown in the order.
4. Considering the submissions made by learned Counsel for the Respondents in Writ Petition No.2216/15 in order dated 05/11/2019, his appearance be shown for Respondents in Writ Petition No.2216/2015.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Corrected order dated 05/11/2019 reads thus;
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO. 885 OF 2015 Indian Drug Manufactures Association ...Petitioner Versus Ministry Of Chemicals And Fertilizers And Others ...Respondents ::: Uploaded on - 20/01/2020 ::: Downloaded on - 09/06/2020 18:06:36 ::: 3/4 [email protected] WITH NOTICE OF MOTION NO.257 OF 2015 IN WRIT PETITION NO. 885 OF 2015 ...........
WITH WRIT PETITION NO. 2216 OF 2015 M/s. Franco Indian Pharmaceuticals Pvt. Ltd. And Anr.
...Petitioners Versus Union Of India And Ors. ...Respondents ....
Mr. Navroz Seervai, Senior Advocate a/w. Abhay Jadeja, Pradeep Mane, Ms. Shruti Katakey i/b. Crawford Bayley & Co. for the Petitioners in WP No.2216/2015.
Mr.M.S. Bhardwaj, Advocate for Respondent in WP No.2216/15. Ms. Shanaya Cyrus Irani i/b. J. Sagar Associates, for the petitioner in WP No.885/2015.
Mr. D.P. Singh, Advocate for Respondent No.1 in WP No.885/2015.
....
CORAM : K.K. TATED & SARANG V. KOTWAL, JJ.
DATE : 05th NOVEMBER, 2019 P.C.
1. The learned Senior Counsel for the petitioner in Writ Petition No.2216/2015 draws our attention to the order passed on 27.8.2019. By the said order, hearing of these petitions was ::: Uploaded on - 20/01/2020 ::: Downloaded on - 09/06/2020 18:06:36 ::: 4/4 [email protected] deferred because Writ Petition No.2519/2018 (mentioned as Writ Petition No.2519 of 2019) was pending before a co-ordinate Bench.
2. Today, the learned Senior Counsel submits that even these matters may also be deferred. He makes a statement that he shall take steps for getting Writ Petition No.2519/2018 listed before the coordinate Bench.
3. In view thereof, by consent of both parties, place these matters on board of 13.1.2020 under the caption 'for directions'.
(SARANG V. KOTWAL, J.) (K.K. TATED, J.) ::: Uploaded on - 20/01/2020 ::: Downloaded on - 09/06/2020 18:06:36 :::