Supreme Court - Daily Orders
Indian Pharmaceutical Alliance vs Union Of India . on 24 October, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.45 COURT NO.5 SECTION IX
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). 30089/2016
(Arising out of impugned final judgment and order dated 26/09/2016
in WP No. 2700/2014 passed by the High Court of Bombay)
INDIAN PHARMACEUTICAL ALLIANCE AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Soli Cooper, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Suman Yadav, Adv.
Mr. Karan Dev Chopra, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.
For Respondent(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Tanya Agarwal, Adv.
Mr. Satya Mitra, Adv.
Ms. Srishti, Adv.
Mr. Rana Mukherjee, Sr. Adv.
Mr. Prateek Jalan, Adv.
Mr. B.K. Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application is disposed of.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.10.24 17:12:26 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master