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Delhi High Court - Orders

Lupin Ltd. And Anr vs Union Of India And Anr on 3 October, 2023

                                    $~16
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 1868/2019 & CM APPL. 8774/2019
                                                LUPIN LTD. AND ANR.                                                           ..... Petitioners
                                                              Through: Ms. Archana Sahadeva, Adv.
                                                              versus
                                                UNION OF INDIA AND ANR.                 ..... Respondents
                                                                                      Through:                 Mr. Kamal Digpaul, Adv. for Mr.
                                                                                                               Ajay Digpaul, CGSC for UOI.
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                ORDER

% 03.10.2023 [Physical Hearing/Hybrid Hearing (as per request)]

1. Learned Counsel for the Respondents seeks an accommodation on account of the fact that the arguing Counsel is indisposed today, to which no objection is given by the learned Counsel for the Petitioner.

2. The record shows that the written submissions have been filed on behalf of the Respondent No.1/UOI.

2.1 Learned Counsel for the Petitioner submits that she has not received the copy of the written submissions.

2.2 Let the same be supplied to the learned Counsel for the Petitioner within two days under acknowledgment.

3. Learned Counsel for the Petitioner seeks and is granted time to file her written synopsis, not exceeding five pages, at least one week before the next date of hearing, along with compilations of judgments, if any, she wishes to rely upon.

W.P.(C) 1868/2019 page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/10/2023 at 22:41:00 3.1 All judgments sought to be relied upon by the learned Counsel for the Petitioner shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

4. List the matter for hearing on 18.03.2024.





                                                                                                                           TARA VITASTA GANJU, J
                                                OCTOBER 3, 2023/SA

                                    W.P.(C) 1868/2019                                                                                  page 2 of 2


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This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/10/2023 at 22:41:00