Supreme Court - Daily Orders
Union Of India vs M/S. Panacea Biotech Ltd. on 1 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.5 Court 12 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No. 1213/2021
(Arising out of impugned final judgment and order dated 26-11-2019
in CWP No. 8243/2017 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
M/S. PANACEA BIOTECH LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 01-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Balbir Singh ASG
Mr. B.V. Balramdas Adv.
Mr. B. Krishna Prasad, AOR
Ms. Sunita Rani Singh Adv
Ms. Shradha Deshmukh Adv
Mr. Shyam Gopal Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP (C) 5759/2019.
(RAJNI MUKHI) (DIPTI KHURANA) Signature Not Verified COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by Rajni Mukhi Date: 2021.02.02 16:56:01 IST Reason: