Supreme Court - Daily Orders
Orchid Chemicals & Pharmaceceuticals ... vs Wockhardt Limited on 29 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.63 COURT NO.7 SECTION XII
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(S).
37123-37124/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12/04/2013
IN OA NO. 71/2013 AND MP NO. 1/2013 PASSED BY THE HIGH COURT OF
MADRAS)
ORCHID CHEMICALS & PHARMACECEUTICALS LTD PETITIONER(S)
VERSUS
WOCKHARDT LIMITED RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 37866-37867/2013
(WITH APPLN.(S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 29/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Gaurav Pachnanda, Sr. Adv.
Ms. Gladys Daniels, Adv.
Mr. S. Santanam Swaminadhan, Adv.
Mr./Ms. Mishika Singh, Adv.
Mr. Anil Kumar Tandale, Adv.
For Respondent(s)
SLP(C) 37123-24/13 Mr. Jayant Bhushan, Sr. Adv.
Ms. Saman Ahsan, Adv.
Mr. Akshay Mahajan, Adv.
Mr. Sanjeev K. Kapoor, Adv.
for M/s. Khaitan & Co., Adv.
SLP(C) 37866-67/13 Mr. Nikhil Swami, Adv.
Mrs. Prabha Swami, Adv.
Ms. Divya Swami, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.06.30
16:34:15 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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