Supreme Court - Daily Orders
Cce Ahamadabad vs M/S Cadila Healthcare Ltd. on 20 January, 2014
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ITEM NO.27 COURT NO.2 SECTION III
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 (Civil)....../2014
CC 303-304/2014
(From the judgement and order dated 07/11/2012 in TA No.353/2010 and TA
No.204/2011 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
CCE AHAMADABAD Petitioner(s)
VERSUS
M/S CADILA HEALTHCARE LTD. Respondent(s)
With IA 1-2 ( c/delay in filing SLP and office report )
Date: 20/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S. K. Bagaria, ASG
Mr. K. Swami, Adv.
Mr. R. Joseph, Adv. for
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Alok Yadav, Adv.
Mr. M.P. Devanath, Adv.
UPON hearing counsel the Court made the following
O R D E R
Special leave petition is dismissed on the ground of delay. Question of law is kept open.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |