Supreme Court - Daily Orders
Krishna Dushyant Rana vs Cipla Limited on 8 February, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 3872/2018
ITEM NO.805 COURT NO.1 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 for Special Leave to Appeal (C) No. 3872/2018
(Arising out of impugned final judgment and order dated 19-12-2017
in CA No. 18/2016 passed by the High Court Of Judicature At Bombay)
KRISHNA DUSHYANT RANA Petitioner
VERSUS
CIPLA LIMITED Respondent
Date : 08-02-2018 This matter was MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Mr. Renjith. B, AOR
For Respondent
Ms. Archana Sahadeva, AOR
UPON hearing the counsel the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matter on 12.2.2018 before the appropriate Bench as per the roster.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.02.08 15:14:32 IST Reason: