Supreme Court - Daily Orders
T.A.I. Pharma Ltd vs Wockhardt Ltd on 4 December, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.8 COURT NO.3 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). 4175/2017
(Arising out of impugned final judgment and order dated 29-11-2016
in AN No. 556/2015 in NOM No. 58/2012 in SSN No. 2086/2011 passed
by the High Court Of Judicature At Bombay)
T.A.I. PHARMA LTD. Petitioner(s)
VERSUS
WOCKHARDT LTD. Respondent(s)
Date : 04-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amit Sibal, Sr. Adv.
Mr. Amulya Dhingra, Adv.
Mr. Diwakar Singh, Adv.
Mr. Rajiv Talwar, AOR
For Respondent(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Sanjeev K. Kapoor, Adv.
Ms. Saman Ahsan, Adv.
Mr. Shikhar Srivastava,Adv.
For M/S. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.12.04
15:59:31 IST
Reason: