Bombay High Court
Ranbaxy Laboratories Limited And Anr vs Union Of India And 2 Ors on 28 June, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
7-WP-703-2010 WITH CHSW-161-.doc Rameshwar Dilwale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.703 OF 2010
WITH
CHAMBER SUMMONS NO.161 OF 2019
Ranbaxy Laboratories Limited & Anr. .. Petitioners
Vs.
Union of India & Ors. .. Respondents
...
Ma. T. Saini i/by Crawford Bayle & Co., Advocates for the Petitioners. Mr. Sharma with Mr. Advait Shetna, Adv. A. R. Varma, Adv. D. P. Singh, Advocates for UOI.
...
CORAM : A.S. CHANDURKAR &
RAJESH S. PATIL, JJ
DATE : 28th JUNE 2024.
P.C. :
1. The learned counsel appearing for respondents submits that in view of the judgment of the Supreme Court in (Union of India & Anr Vs. Swiss Garnier Life Sciences & Others), (2013) 8 SCC 615, the issue as raised in this writ petition stands decided.
2. The learned counsel for the petitioners submits that various writ petitions raising similar issues are not on board.
3. To enable the learned counsel for the petitioners to examine the effect of the judgment referred to hereinabove, time is granted.
4. Put up under the caption of "Directions" on 11/07/2024 with Writ Petition Nos.703 of 2010, 695 of 1992 with NMW/216 of 2012, 814 of 1/2 ::: Uploaded on - 28/06/2024 ::: Downloaded on - 15/07/2024 09:49:04 ::: 7-WP-703-2010 WITH CHSW-161-.doc Rameshwar Dilwale 1992, 1338 of 1992 with CHSW/315 of 2006, 1569 of 1993, 2240 of 1998, 2241 of 1998, 2256 of 1998, 2748 of 1999, 2546 of 2003, 2151 of 2005, 268 of 2006, 2623 of 2007, 446 of 2008, 2650 of 2007, 2715 of 2007, 424 of 2008, 737 of 2008, 222 of 2009.
[ RAJESH S. PATIL, J] [A.S. CHANDURKAR, J. ] 2/2 ::: Uploaded on - 28/06/2024 ::: Downloaded on - 15/07/2024 09:49:04 :::