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Bombay High Court

Glenmark Pharmaceuticals Limited vs The Registrar General Bombay High Court on 12 April, 2023

Author: Neela Gokhale

Bench: G.S. Patel, Neela Gokhale

                                                                              910-OSWP-394-2023.DOC




                       Arun



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                          WRIT PETITION NO. 394 OF 2023


                       Glenmark Pharmaceuticals Ltd                                        ...Petitioner
                            Versus
                       The Registrar General Bombay High Court                          ...Respondent


                       Mr Rohaan Cama, with Indranil Deshmukh, Nidhi Asher & Priyanka
                            Desai, i/b Cyril Amarchand Mangaldas, for the Petitioner.
                       Dr Milind Sathe, Senior Advocate, with Sanjay Udeshi, Aditya
                            Udeshi & NN Gawade, i/b Sanjay Udeshi & Co, for Respondents
                            Nos. 1 & 2.
                       Mr Ameya Gokhale, with Bryan Pillai, i/b Shardul Amarchand
                            Mangaldas & Co, for Respondent No. 3.


                                                     CORAM     G.S. Patel &
                                                               Neela Gokhale, JJ.

                                                     DATED:    12th April 2023
                       PC:-

1. We need a status update about the proceedings before the US ARUN District Court in North Carolina. The Petitioner is not a party to RAMCHNDRA SANKPAL those proceedings. This Court needs to know whether those Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2023.04.13 10:08:00 +0530 proceedings are still pending or have been disposed. If they are still pending, we need to know if the information sought from the Petitioner is still required, and, if so, within what time. We also need to know whether the time/date/deadline for the Letter of Request has been extended and if so by what order.

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2. It has been submitted before us that the volume of an information required to the Petitioner is considerable. It will take the Petitioner several weeks yet to put that information together and to present it before a commissioner will take longer still.

3. Counsel for the 3rd Respondent states that he will take instructions.

4. List the matter on supplementary board on 19th April 2023.

5. In the meantime, the Petitioner is not required to take further steps pursuant to the Letter of Request dated 4th February 2021. That letter of Request required information by 1st March 2021. We are two years down the road from that date.

 (Neela Gokhale, J)                                        (G. S. Patel, J)




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