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Cipla Limited vs M/S Cipla Industries Private Limited on 11 August, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.33                             COURT NO.4                 SECTION IX

                                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). 18947/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-03-2017
     IN NOM NO. 2463/2012 IN SUIT NO.1906/2012 PASSED BY THE HIGH COURT
     OF BOMBAY)

     CIPLA LIMITED                                                         PETITIONER(S)

                                                     VERSUS

     M/S CIPLA INDUSTRIES PRIVATE LIMITED & ANR.                           RESPONDENT(S)
     (FOR ADMISSION)

     Date : 11-08-2017 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                      Mr.   Kapil Sibal, Sr. Adv.
                                            Mr.   Pravin Anand, Adv.
                                            Ms.   Tusha Malhotra, Adv.
                                            Mr.   Nishchal Anand, Adv.
                                            Ms.   Rashi Punia, Adv.
                                            Ms.   S. Lakshmi Iyer, Adv.
                                            Ms.   Mohona Thakur, Adv.
                                            Ms.   Swati Bhardwaj, Adv.
                                            For   M/s. Parekh & Co., AOR

     For Respondent(s)                      Mr.   Raju Ramchandran, Sr. Adv.
                                            Mr.   Siddharth Sangal, AOR
                                            Mr.   Atul Sahi, Adv.
                                            Mr.   Gautam Panjwani, Adv.


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Leave granted.

No stay.

[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER