Delhi High Court - Orders
Cipla Limited & Anr vs Union Of India & Anr on 30 August, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~S-46, 47, 50-54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11979/2024 & CM APPLs.49846-49848/2024
CIPLA LIMITED & ANR. .....Petitioners
Through: Mr.Amit Sibal, Sr.Advocate with
Ms.Archana Sahadeva, Mr.Saksham
Dhingra and Mr.Rishabh Sharma,
Advocates.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Maulik Khurana and Mr. Ranjeev
Khatana, Advocates for Mr. Kirtiman
Singh, Advocate
+ W.P.(C) 11994/2024 & CM APPLs.49894-49896/2024
LEEFORD HEALTHCARE LIMITED THROUGH ITS
AUTHORIZED REPRESENTATIVE MR. LOKESH GOGWANI
.....Petitioner
Through: Mr. Udit Chauhan, Advocate with
Mr. Aditya Prakash Arora, Ms.
Kashish Khurana and Mr. Ritvik
Chauhan, Advocates.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Maulik Khurana and Mr. Ranjeev
Khatana, Advocates for Mr. Kirtiman
Singh, Advocate
+ W.P.(C) 12020/2024 & CM APPLs.49960-49961/2024
CENTAUR PHARMACEUTICALS PRIVATE LIMITED
.....Petitioner
Through: Mr. Rajshekhar Rao, Senior Advocate
with Ms. Sneha Janakiraman, Ms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 02/09/2024 at 23:26:53
Vaishnavi Chillakuru and Mr. Hardik
Malik, Advocates.
versus
UNION OF INDIA & ANR. .....Respondents
Through:
+ W.P.(C) 12021/2024 & CM APPLs.49964/2024 and 50090/2024
MANKIND PRIME LABS PRIVATE LIMITED .....Petitioner
Through:
versus
UNION OF INDIA AND ANR & ANR. .....Respondents
Through: Mr. Maulik Khurana and Mr. Ranjeev
Khatana, Advocates for Mr. Kirtiman
Singh, Advocate
+ W.P.(C) 12022/2024 & CM APPLs.49968-49970/2024
LEEFORD HEALTHCARE LIMITED THROUGH AUTHORIZED
REPRESENTATIVE MR LOKESH GOGWANI .....Petitioner
Through: Mr. Udit Chauhan, Advocate with
Mr. Aditya Prakash Arora, Ms.
Kashish Khurana and Mr. Ritvik
Chauhan, Advocates.
versus
UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF
HEALTH AND FAMILY WELFARE & ANR. .....Respondents
Through: Mr. Maulik Khurana and Mr. Ranjeev
Khatana, Advocates for Mr. Kirtiman
Singh, Advocate
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 02/09/2024 at 23:26:53
+ W.P.(C) 12023/2024 & CM APPLs.49976-49978/2024
LABORATE PHARMACEUTICALS INDIA LTD. & ANR.
.....Petitioners
Through: Ms.Archana Sahadeva, Advocate.
versus
UNION OF INDIA & ANR. .....Respondents
Through:
+ W.P.(C) 12027/2024 & CM APPLs.50047-50048/2024
KHANDELWAL LABORATORIES PVT LTD .....Petitioner
Through: Mr. Sachin Gupta, Advocate with Ms.
Prashansa Singh, Advocate
versus
UNION OF INDIA & ANR. .....Respondents
Through:
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.08.2024 At request of learned counsel for the respondents, list on 2nd September, 2024.
ACTING CHIEF JUSTICE TUSHAR RAO GEDELA, J AUGUST 30, 2024 TS This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/09/2024 at 23:26:54