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Wyeth Limited vs The State Of Bihar on 6 May, 2022

Bench: Indira Banerjee, A.S. Bopanna

      ITEM NO.21                               COURT NO.8                 SECTION II-A

                                   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 (Crl.) No(s). 10730/2018
      (Arising out of impugned final judgment and order dated 14-05-2018
      in CRM No. 13742/2014 passed by the High Court Of Judicature At
      Patna)

      WYETH LIMITED & ORS.                                                 Petitioner(s)

                                                      VERSUS

      THE STATE OF BIHAR & ANR.                                            Respondent(s)

      (FOR ADMISSION and I.R. and IA No.172304/2018-EXEMPTION FROM
      FILING O.T. and IA No.172302/2018-PERMISSION TO FILE LENGTHY LIST
      OF DATES and IA No.172306/2018-PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS/ANNEXURES)

      Date : 06-05-2022 These matters were called on for hearing today.

      CORAM :                HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE A.S. BOPANNA

      For Petitioner(s)                Mr.   Gopal Jain, Sr. Adv.
                                       Mr.   Ajay Singh, Adv.
                                       Ms.   Alka Sinha, Adv.
                                       Mr.   Anuvrat Sharma, AOR

      For Respondent(s)                Mr. Saket Singh,m Adv.
                                       Ms. Sangeeta Singh, Adv.
                                       Ms. Somyashree, Adv.
                                       Mrs. Niranjana Singh, AOR

                                       Mr.   Yati Ranjan, Adv.
                                       Mr.   Divyam Garg, Adv.
                                       Mr.   Sanchit Vashisht, Adv.
                                       Mr.   Sandeep Bisht, Adv.
                                       Mr.   Ranjan Kumar Pandey, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Adjourned in terms of the letter circulated by learned counsel for the Respondent No.2.

List on 28.07.2022.

Interim order to continue till then.

(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)