Delhi High Court - Orders
Union Of India vs Serum Institute Of India Limited on 24 February, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 407/2019 & IA Nos.13543/2019 (stay)
UNION OF INDIA ..... Petitioner
Through: Ms. Pinky Anand, ASG with
Mr.Bhagwan Swarup Shukla, Mr.
Rajesh Ranjan, Mr. Joel, Mr. Hemant
Arya, Ms. Kirti Dua, Mr. Sumit
Teterwal, Ms.Rinky, Mr.Sharvan
Kumar & Mr.Gokul Sharma, Advs.
versus
SERUM INSTITUTE OF INDIA LIMITED ..... Respondent
Through: Mr. Abhinav Vasisht, Sr. Adv. with
Mr. Vikram Dhokalia, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 24.02.2020 I.A. No.17977/2019 (delay of 33 days in filing reply to I.A. 13544/2019)
1. This is an application filed by the respondent seeking condonation of delay of 33 days in filing the reply to the application.
2. For the reasons stated in the application the delay of 33 days in filing reply, is condoned. The accompanying reply is taken on record.
3. The application is disposed of.
Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:26.02.2020 16:12:11I.A. No.13544/2019 (delay of 55 days in re-filing)
4. Arguments heard.
5. Order reserved.
REKHA PALLI, J.
FEBRUARY 24, 2020 'sdp' Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:26.02.2020 16:12:11