Bombay High Court
Cipla Ltd.& Anr vs Union Of India & Ors on 27 August, 2018
Bench: R. M. Savant, K.K. Sonawane
(2)wp-1749-1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1749 OF 1999
M/s. Cipla Limited & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
WRIT PETITION NO.101 OF 2001
Kopran Ltd. & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
WRIT PETITION NO.1974 OF 2000
M/s. Cipla Limited & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
WRIT PETITION NO.2019 OF 2000
M/s. Cipla Limited & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
WRIT PETITION NO.2407 OF 2000
Kopran Ltd. & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
CHAMBER SUMMONS NO.63 OF 2001
Kopran Ltd. & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
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WITH
WRIT PETITION NO.2408 OF 2000
Kopran Ltd. & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
WITH
CHAMBER SUMMONS NO.64 OF 2001
Kopran Ltd. & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
Mr.Janak Dwarkadas, Senior Advocate alongwith Ms.Bindi Dave, Mr.Aayush
Gandhi I/by Wadia Ghandy & Co. for the Petitioners in Writ Petition
Nos.1749 of 1999, 1974 of 2000, 2019 of 2000.
Ms.Gulnar Mistry alongwith Mr.Rihal Kazi I/by M & M Legal Ventures for the
Petitioners in Writ Petition Nos.2406 of 2000, 2407 of 2000, 2408 of 2000
and 101 of 2001.
Mr.Karl Tamboly I/by Renuka Laxmeshwar for the Petitioners in Writ Petition
Nos.2051 of 2000 and 2060 of 2000.
Mr.G.R. Sharma alongwith Ms.Madhu Kajale, Mr.D.P. Singh, MR.A.M. Sethna
and Mr.Parag Vyas for Union of India.
Mr.Milind More, Addl. Govt. Pleader for State.
CORAM :R. M. SAVANT, &
K.K. SONAWANE ,JJ
DATE : 27th AUGUST, 2018 P.C. 1 The learned Senior Counsel Mr.Dwarkadas appearing for the Petitioner - M/s. Cipla Ltd; states that the Affidavit in terms of paragraph Nos.1 and 2 of the order dated 5th July 2018 has been filed by the said Petitioner.
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2 The learned counsel Mr.Udeshi appearing for the Petitioner in Writ
Petition NO.3449/1996 also states likewise.
3 The learned counsel Mrs.Kajle appearing for the Union of India seeks time to take instructions in the light of the said Affidavit. 4 The learned counsel Ms.Mistry appearing for the Petitioenr in Writ Petition No.101 of 2001 i.e. Kopran Limited states that an Affidavit would be filed within two days from date stating as to why the said Petitioner is not required to comply with the directions as contained in the order dated 5 th July 2018 in the matter of deposit of the amount. The learned counsel Mr.Tamboly appearing in Writ Petition Nos.2051 of 2000 and 2060 of 2000 also states likewise. These two writ petitions also to be listed alongwith the above writ petitions and to be shown for directions after three weeks i.e. on 17 th September 2018.
5 Registry is directed to accept the replies and Affidavits filed by the Petitioners in the Writ Petitions mentioned in the instant order.
[K.K. SONAWANE, J] [R.M.SAVANT, J]
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