Delhi High Court - Orders
Cadila Healthcare Ltd. And Anr vs Union Of India And Anr on 5 April, 2023
Author: Manmohan
Bench: Manmohan, Tushar Rao Gedela
$~A-6 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4725/2018 & CM APPL.18157/2018
CADILA HEALTHCARE LTD. AND ANR. .....Petitioners
Through: Mr.Lakshay Kaushik, Advocate.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC.
+ W.P.(C) 11122/2019 & CM APPLs.45812-45813/2019
CADILA HEALTHCARE LTD. & ANR. ..... Petitioners
Through: Ms.Archana Sahadeva, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Kirtiman Singh, CGSC with
Ms.Vidhi Jain, Advocate for UOI.
+ W.P.(C) 1535/2022 & CM APPL.4415/2022
CIPLA LIMITED & ANR. ..... Petitioners
Through: Ms.Archana Sahadeva, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Kirtiman Singh, CGSC with
Ms.Vidhi Jain, Advocate for UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:05.04.2023
17:18:38
ORDER
% 05.04.2023 At the request of learned counsel for the petitioners, adjourned to 7th August, 2023.
MANMOHAN, J TUSHAR RAO GEDELA, J APRIL 5, 2023 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:05.04.2023 17:18:38