Supreme Court - Daily Orders
Natco Pharma Limited vs Teva Pharmaceutical Industries Ltd on 1 July, 2014
¸ ITEM NO.601 COURT NO.8 SECTION XIV
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). 15602/2014
(Arising out of impugned final judgment and order dated 30/05/2014
in FAO 144/2014 passed by the High Court Of Delhi At N. Delhi)
NATCO PHARMA LIMITED Petitioner(s)
VERSUS
TEVA PHARMACEUTICAL INDUSTRIES LTD & ORS Respondent(s)
(With appln.(s) for stay)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R. K. AGRAWAL
For Petitioner(s) Mr.C.S.Vaidyanathan, Sr.Adv.
Mrs.Rajeshwari H., Adv.
Mr. Gagan Gupta, Adv.
For Respondent(s) Mr.Parag Tripathi, Sr.Adv.
Mr.Praveen Anand, Adv.
Ms.Archana Shankar, Adv.
Mr. Vikas Singh Jangra, Adv.
Mr.Nischal Anand, Adv.
Mr.Aman Taneja, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.07.01 18:01:16 IST Reason: