Supreme Court - Daily Orders
M/S Ranbaxy Laboratories Ltd. (Now M/S ... vs Salti Agnihotri on 6 June, 2025
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ITEM NO.7 COURT NO.4 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14203/2025
[Arising out of impugned final judgment and order dated 09-12-2024
in RSA No. 1939/2012 passed by the High Court of Punjab & Haryana
at Chandigarh]
M/S RANBAXY LABORATORIES LTD. (NOW M/S
SUN PHARMACEUTICAL INDUSTRIES LTD.) & ANR. Petitioner(s)
VERSUS
SALTI AGNIHOTRI Respondent(s)
FOR ADMISSION
IA No. 135160/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 06-06-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE S.V.N. BHATTI
[PARTIAL COURT WORKING DAYS BENCH]
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Shyam Kumar, Adv.
Ms. Iqra Khan, Adv.
Ms. Nihareeca Mathur, Adv.
Ms. Kumari Ruchi, Adv.
Mr. Nikhil Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
2. Issue notice.
Signature Not Verified
3. Digitally signed by VARSHA MENDIRATTA List on 03.09.2025.
Date: 2025.06.06 16:48:04 IST Reason:
4. However, if the respondent file any petition for enforcing the order impugned with regard to payment of consequential dues, it 2 will be open to the petitioner to seek stay of such enforcement by filing an appropriate application in the present Special Leave Petition.
(VARSHA MENDIRATTA) (ANJALI PANWAR) COURT MASTER (SH) COURT MASTER (NSH)