Supreme Court - Daily Orders
F. Hoffmann La Roche Ltd. vs Cipla Limited on 16 June, 2017
Bench: R.K. Agrawal, Sanjay Kishan Kaul
1
ITEM NO.803 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO.2/2017 IN &
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NOS.7664-7665/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 27/11/2015
(AS MODIFIED ON 08/12/2015) IN RFA (OS) NO.92/2012 AND RFA (OS)
NO.103/2012 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
F. HOFFMANN-LA ROCHE LTD. & ANR. PETITIONER(S)
VERSUS
CIPLA LTD. RESPONDENT(S)
[FOR WITHDRAWAL OF SPECIAL LEAVE PETITIONS]
Date : 16/06/2017 This case(s) was mentioned today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[VACATION BENCH]
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Mr. Nakul Gandhi, Adv.
Mr. Shrawan, Adv.
For M/s Karanjawala & Co., AOR
For Respondent(s) Ms. Namrita, Adv.
For Mr. Gaurav Sharma, AOR (N/P)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
I.A. No.2 of 2017 has been filed in Special Leave Petition (Civil) Nos.7664-7665 of 2016 on behalf of the petitioners seeking withdrawal of the Special Leave Petitions on the ground that the matter has been Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.06.16 compromised by and between the parties. 14:59:21 IST Reason: 2 In view of the averments made in I.A. No.2 of 2017 supported by an affidavit, I.A. No.2 of 2017 is allowed and Special Leave Petition (Civil) Nos.7664-7665 of 2016 are dismissed as withdrawn.
[VINOD LAKHINA] [SHARDA KAPOOR]
A.R.-cum-P.S. ASSISTANT REGISTRAR