Delhi High Court - Orders
Astrazeneca Pharma India Limited vs The National Pharmaceutical Pricing ... on 22 July, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6205/2021
ASTRAZENECA PHARMA INDIA LIMITED ..... Petitioner
Through: Mr. Amit Sibal, Senior Advocate with
Ms. Krishna Sarma, Mr. Jayakrishnan K.R., Mr.
Navnit Kumar, Ms. Archita Phukan and Mr.
Shubhankar Gupta, Advocates
versus
THE NATIONAL PHARMACEUTICAL
PRICING AUTHORITY AND OTHERS ..... Respondents
Through: Mr. Kirtiman Singh, CGSC, Mr. Waize
Ali Noor and Ms. Taha Yasin, Advocates for UOI
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.07.2021 Proceedings have been conducted through Video Conferencing.
CM APPL. 21558/2021 (Seeking modification/clarification of Order dt. 12.07.2021) Present application has been preferred by the petitioner seeking modification / clarification of order dated 12.07.2021.
After hearing learned counsels for the parties and looking into the facts and circumstances of the case, we hereby direct the Respondents to file counter affidavits on or before 05.08.2021. Rejoinder thereto, if any, be filed by the petitioner within one week thereafter.
W.P.(C) 6205/2021 page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:27.07.2021 21:02:51 It is directed that any action initiated by the Respondents during the pendency of the writ petition shall be subject to the outcome of this writ petition.
With these observations, the application is disposed of. W.P.(C) 6205/2021 Registry is directed to list the aforesaid petition under the heading, 'final disposal' on 20.08.2021, the date already fixed.
CHIEF JUSTICE
JYOTI SINGH, J
JULY 22, 2021
yg
W.P.(C) 6205/2021 page 2 of 2
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:27.07.2021
21:02:51