Delhi High Court - Orders
151 Cpc For Interim Directions) Cipla ... vs Union Of India & Anr on 6 July, 2021
Author: Asha Menon
Bench: Asha Menon
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 3358/2020, CM APPL.11870/2020 (by the petitioner u/S
151 CPC for interim directions)
CIPLA LIMITED .....Petitioner
Through: Ms. Archana Sahadeva, Advocate
Versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Vivek Goyal, Advocate
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 06.07.2021 [VIA VIDEO CONFERENCING]
1. It is informed by Ms. Archana Sahadeva, learned counsel appearing for the petitioner that the appeal, being LPA No. 310/2020 titled as Union of India & Anr. vs. Obsurge Biotech Ltd. is listed before the Division Bench on 9th August, 2021.
2. List this matter for hearing on 27th September, 2021.
3. The order be uploaded on the website forthwith.
ASHA MENON, J JULY 06, 2021/ak Signature Not Verified Signed By:MANJEET KAUR Signing Date:06.07.2021 20:54:51