Supreme Court - Daily Orders
E. R. Squibb And Sons Llc vs Zydus Lifesciences Limited on 11 February, 2026
ITEM NO.27 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
Petition(s) for Special Leave to Appeal (C) No(s). 3267/2026
[Arising out of impugned judgment and order dated 12-01-2026 in
FAO(OS)(COMM) No. 120/2025 passed by the High Court of Delhi at New
Delhi]
E. R. SQUIBB AND SONS LLC & ORS. Petitioner(s)
VERSUS
ZYDUS LIFESCIENCES LIMITED Respondent(s)
(IA No. 22386/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) : Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Pravin Anand, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Archana Shanker, Adv.
Ms. Prachi Agarwal, Adv.
Ms. Kritika Sachdeva, Adv.
Ms. Megha Dugar, Adv.
Ms. Elisha Sinha, Adv.
Mr. Manan Mondal, Adv.
Mr. Tribhuvan Narain Singh, Adv.
Mr. Keshav Sehgal, Adv.
Mr. Yashvardhan Singh, Adv.
Mr. Raghav Bhatia, Adv.
M/S. Karanjawala & Co., AOR
For Respondent(s) : Dr. A.M. Singhvi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Chanan Parwani, Adv.
Mr. Abhinabh Garg, Adv.
Ms. Bitika Sharma, Adv.
Signature Not Verified
Mr. L. Nidhi Ram, Adv.
Digitally signed by
NITIN TALREJA
Date: 2026.02.12
Mr. E. C. Agrawala, AOR
10:08:41 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
1. We have heard Mr. Mukul Rohatgi, Mr. Pravin Anand and Mr. Shyam Diwan, learned senior counsel for the petitioners and Dr. A.M. Singhvi and Mr. Neeraj Kishan Kaul, learned senior counsel for the respondent.
2. In view of the fact that the respondent has already marketed its product, which is readily available in market, the petitioners shall be at liberty to go for mapping of the product with the patented claim and subject to the outcome of such mapping, may approach the Division Bench of the High Court for appropriate interim directions. For the purpose of direct mapping, let sample of the product be supplied by the respondent to the petitioners through the learned counsel within 24 hours.
3. The Special Leave Petition stands disposed of with pending application(s), if any.
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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