Supreme Court - Daily Orders
F. Hoffmann La Roche Ag vs Zydus Lifesciences Limited on 12 January, 2026
SLP(C) No. 31000/2025
ITEM NO.76 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 31000/2025
[Arising out of impugned final judgment and order dated 23-07-2025
in CS(COMM) No. 159/2024 passed by the High Court of Delhi at New
Delhi]
F. HOFFMANN LA ROCHE AG & ANR. Petitioner(s)
VERSUS
ZYDUS LIFESCIENCES LIMITED Respondent(s)
(IA No. 272745/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 278768/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Pravin Anand, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Archana Shanker, Adv.
Mr. Shrawan Chopra, Adv.
Ms. Prachi Agarwal, Adv.
Mr. Devinder Rawat, Adv.
Mr. Vishal Gehrana, Adv.
Mr. Achyut Tewari, Adv.
Ms. Roopali Gupta, Adv.
Ms. Shruti Pandey, Adv.
Ms. Krisha Baweja, Adv.
Mr. Kartikeya Prakash, Adv.
Mr. N. Mahabir, Adv.
M/s. Karanjawala & Co., AOR
For Respondent(s) :
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Chanan Parwani, Adv.
Signature Not Verified Mr. Shaswat Singh, Adv.
Digitally signed by
Deepak Guglani
Date: 2026.01.13
Ms. Nidhi Sri, Adv.
16:34:48 IST
Reason: Mr. P.S. Manjunathan, Adv.
Ms. Sandhya Kukreti, Adv.
Mr. E.C. Agrawala, AOR
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SLP(C) No. 31000/2025
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks time to file a rejoinder to the counter affidavit/reply of the respondent. Needful in that regard shall be done within four weeks. Re-list on 20.04.2026.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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