Supreme Court - Daily Orders
Sadar Laboratories Pvt. Ltd. vs Hamdard National Foundation (India) on 17 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPC 9494/2023
1
ITEM NO.13 COURT NO.1 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(s) for Special Leave to Appeal (C) No.9494/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in FAO(OS)(COMM) No.67/2022 passed by the High Court of Delhi at
New Delhi)
SADAR LABORATORIES PVT. LTD. Petitioner(s)
VERSUS
HAMDARD NATIONAL FOUNDATION (INDIA) & ANR. Respondent(s)
(With IA No.93667/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.101756/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Suhail Dutt, Sr. Adv.
Mr. Praver Sharma, Adv.
Mr. Prakhar Sharma, Adv.
Mr. Swapnil Choudhary, Adv.
Mr. Anil Gaur, Adv.
Ms. Anu Gupta, AOR
For Respondent(s) Mr. Sudhir Chandra, Sr. Adv.
Mr. Pravin Anand, Adv.
Signature Not Verified
Mr. Dhruv Anand, Adv.
Digitally signed by Mr. Vikas Singh Jangra, AOR
CHETAN KUMAR
Date: 2023.05.17
17:35:23 IST
Reason:
SLPC 9494/2023
2
Mr. Shivendra Pratap Singh, Adv.
Ms. Udita Patro, Adv.
Mr. Navdeep Suhag, Adv.
Ms. Nimrat Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed. 3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar