Supreme Court - Daily Orders
Cipla Limited vs F. Hoffman La Roche Limited on 22 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
1
ITEM NO.1 COURT NO. 4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL No(s).1136-1137 OF 2016
CIPLA LIMITED Appellant(s)
VERSUS
F. HOFFMAN LA ROCHE LIMITED
& ANR. Respondent(s)
{Fixed Date/SPC} FOR WITHDRAWAL OF SLP ON IA
47663/2017
Date : 22/06/2017 These Appeals weere called on hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For the Petitioner: Ms. Namrita Kochhar, Adv.
Mr. Gaurav Sharma, Adv.
For the Respondent: Mr. Vishal Gehrana, Adv.
Ms. Prachi Agarwal, Adv.
Mr. Pundreek, Adv.
M/s. Karanjawala & Co.
UPON hearing the counsel the Court made the following
O R D E R
On the request of the learned counsel appearing on behalf of the appellant, the appeals are dismissed as unconditionally withdrawn.
Application for withdrawal of the appeals is accordingly allowed.
Signature Not Verified Pending applications, if any, shall stand Digitally signed by NEELAM GULATI Date: 2017.06.23disposed of.
16:04:09 IST Reason:(NEELAM GULATI) (ASHA SONI) COURT MASTER COURT MASTER (Signed order is placed on the file) 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 1136-1137 OF 2016 CIPLA LIMITED Appellant(s) VERSUS F. HOFFMAN LA ROCHE LIMITED & ANR. Respondent(s) O R D E R On the request of the learned counsel appearing on behalf of the appellant, the appeals are dismissed as unconditionally withdrawn.
Application for withdrawal of the appeals is accordingly allowed.
................J. (DR. D.Y. CHANDRACHUD) ...............J. (SANJAY KISHAN KAUL) NEW DELHI;
JUNE 22, 2017