Supreme Court - Daily Orders
Astra Zeneca Ab vs Intas Pharmaceuticals Ltd. on 23 November, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
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ITEM NO.15 Court 5 (Video Conferencing) SECTION XIV
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). 24575/2020
(Arising out of impugned interim judgment and order dated 05-11-
2020 in FAO(OS)(COMM) No. 139/2020 05-11-2020 in FAO(OS)(COMM) No.
140/2020 passed by the High Court Of Delhi At New Delhi)
ASTRA ZENECA AB & ANR. Petitioner(s)
VERSUS
INTAS PHARMACEUTICALS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.117973/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.117908/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.117974/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.117972/2020-PERMISSION TO FILE SLP WITHOUT
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER and IA No.117905/2020-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 23-11-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Pravin Anand, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agarwal, Adv.
Ms. Vaishali Mittal, Adv.
Mr. Shubham Kulshreshtha, Adv.
Mr. Siddhant Chamola, Adv.
Mr. Nishant Rao, Adv.
Mr. Rohan Koolwal, Adv.
Mr. Souradeep Mukhopadhyay, Adv.
Mr. Rohan Talwar, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Gaurav Sharma, AOR
Ms. Saya Choudhary Kapur, Adv.
Signature Not Verified
Mr. Adarsh Ramanujan, Adv.
Mr. Devanshu Khanna, Adv.
Digitally signed by R
Natarajan
Date: 2020.11.23
18:09:46 IST
Reason: Ms. Nitya Sharma, Adv.
Ms. Vrindha Pathak, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions without certified/plain copy of the impugned order is granted. The appeals filed by the petitioner against the order dated 02.11.2020 of the learned Single Judge refusing to grant interim relief are listed before the High Court on 27.11.2020. Learned Senior Counsel appearing for both sides agree that the matter can be disposed of on 27.11.2020.
We request the High Court to dispose of the appeals on 27.11.2020 or any other date preferably within a period of 15 days from today.
The Special Leave Petitions are disposed of. Pending applications also stand disposed of.
(R. NATARAJAN) (ANAND PRAKASH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER