Supreme Court of India
Morepen Laboratories Ltd vs Union Of India on 14 January, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 548 OF 2011
(@ SPECIAL LEAVE PETITION(C)NO.33609 OF 2010)
MOREPEN LABORATORIES LTD. ... APPELLANT(S)
VERSUS
UNION OF INDIA ... RESPONDENT(S)
WITH C.A.NO.549 OF 2011 @ SLP(C)NO.33712/2010
AND WITH C.A.NO.551 OF 2011 @ SLP (C)NO.33849/2010
O R D E R
Leave granted.
We have heard learned senior counsel appearing for the appellants and learned Attorney General for India.
The order/judgment dated 14.09.2010 passed in Company Appeal No.02/2009 is under challenge in these appeals. By this order/judgment, the matter has been remitted to the learned single Judge for adjudication. We are not inclined to interfere with the impugned order/judgment. However, in the facts and circumstances of these cases, we request the learned single Judge to decide the matters as expeditiously as possible, in any event, within two months from the date of communication of this order.
These appeals are disposed of accordingly, leaving the parties to bear their own costs.
...................J. (DALVEER BHANDARI) ...................J. (DEEPAK VERMA) NEW DELHI;
14TH JANUARY, 2011