Supreme Court - Daily Orders
Ranbaxy Laboratories Ltd vs State Of Punjab on 26 February, 2016
Bench: A.K.Sikri, R.K. Agrawal
ITEM NO.2 COURT NO.12 SECTION IVB
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). 32086/2014
(Arising out of impugned final judgment and order dated 02/09/2014
in CWP No. 13928/2007 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RANBAXY LABORATORIES LTD Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS Respondent(s)
(With Appln. for Clarification/modification of Court's order dated
05.12.2014 and interim relif and office report)
Date : 26/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K.SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. K. Dutta, Adv.
Mr. Ashish Verma, Adv.
Mr. Rahul Malhotra, Adv.
Ms. Poonam, Adv.
Mr. Birendra Kumar Mishra,Adv.
For Respondent(s)
Mr. Umang Shankar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondents, matter stands adjourned for two weeks.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2016.02.27
11:25:58 IST
Reason: