Delhi High Court - Orders
Lupin Ltd vs Union Of India And Ors on 16 March, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2261/2020
LUPIN LTD. ..... Petitioner
Through: Mr. Vivek Sarin, Mr. Satish C.
Kaushik, Mr. Dibya Prashant Singh,
Advocates. (M:9013407227)
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Amit Mahajan, CGSC with Mr.
Rohan Anand, Advocate.
(M:9968791199)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 16.03.2020 CM APPL. 9916/2020 (Stay) This is a stay application seeking stay of the price notification dated 3rd March 2020, which has been fixed subsequent to the last order, by the National Pharmaceutical Pricing Authority (hereinafter 'NPPA').
Issue notice. Let the reply to this application be filed by the Respondent - NPPA and NPPA shall also place on record the basis of the fixation of the price of this FDC.
Vide the previous order dated 27th February, 2020 it has already been directed that no coercive steps shall be taken against the Petitioner during the pendency of this writ petition. The said order would operate in respect of the notification dated 3rd March 2020. W.P.(C) 2261/2020 List on 1st April, 2020 i.e. the date already fixed. Dasti under signatures of Court Master.
PRATHIBA M. SINGH, J.
MARCH 16, 2020 dj