Supreme Court - Daily Orders
M/S La Renon Health Care Pvtl Ltd. vs Union Of India on 28 May, 2020
Bench: Krishna Murari, S. Ravindra Bhat
ITEM NO.9 Virtual Court No.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3742/2020
(Arising out of impugned final judgment and order dated 10-01-2019
in WP No. 1219/2014 10-01-2019 in MP No. 1/2014 passed by the High
Court Of Judicature At Madras)
M/S LA RENON HEALTH CARE PVT LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With applications for c/delay in filing and exemption from filing
c/c of the impugned judgment)
Date : 28-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Namrita, Adv.
Mr. Luv Virmani, Adv.
Nitya Sharma, Adv
Mr. Adarsh Ramanujan, Adv.
Mr. Gaurav Sharma, AOR
Ms. Bitika Sharma, Adv.
Ms. Chanan Parwani, Adv.
Ms. Namisha Chadha, Adv.
Ms. Pritha Suri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order(s) of the High Court. The Special Leave Petitions are, accordingly, dismissed. Pending Application(s) shall stand disposed of.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.05.28 17:28:37 IST Reason:(GEETA AHUJA) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER