Delhi High Court - Orders
Panacea Biotec Limited vs Union Of India & Ors on 5 May, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~10, 11&12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 671/2020 & CM APPL. 1881/2020
W.P.(C) 14080/2018 & CM APPL. 54901/2018
W.P.(C) 998/2019 & CM APPL. 4488/2019
PANACEA BIOTEC LIMITED ..... Petitioner
Through: Mr Sudhir Nandrajog, Sr. Adv. with
Mr Kawal Nain, Ms Kavita Sharma
and Mr Rohit Dadwal, Advs. in
item 10
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr Biji Rajesh, Adv. for Mr Gaurang
Kanth, CGSC for UOI in item 10
Mr Dev P. Bhardwaj, CGSC with Ms
Anubha Bhardwaj and Mr Sarthak
Anand, Advs. for UOI in item 11
Mr Kirtiman Singh, CGSC with Ms
Srirupa Nag, Adv. for UoI in item 12
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 05.05.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. We have been informed that the pleadings in the matter are complete.
2. List the above-captioned matters on 09.11.2022, at the end of the board, in the category of "after notice miscellaneous matters".
3. In the meanwhile, learned counsel for the parties will file their written submissions, not exceeding five pages each, at least three days before the next date of hearing.
3.1. Counsel for the petitioners will ensure that the facts concerning each of the matters are put down in a landscape mode. W.P.(C) nos.671/2020, 14080/2018&998/2019 1/2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:09.05.2022 12:16:32 3.2. The written submissions, including the sheet in the landscape mode concerning facts in respect of each of the above-captioned matters, will be provided to the counsel for the respondents. The counsel for the respondents will, in particular, examine the said sheet, so that there is no dispute as regards the primary facts that are placed before us.
4. List the matters on 09.11.2022.
5. Interim orders dated 04.02.2019 and 05.02.2019, in W.P.(C) Nos.14080/2018 and 998/2019 are made absolute, during the pendency of the writ petitions. Accordingly, CM APPL. 54900/2018 in W.P.(C) 14080/2018 and CM APPL. 4487/2019 in W.P. (C) 998/2019 are disposed of.
RAJIV SHAKDHER, J POONAM A. BAMBA, J MAY 5, 2022/P Click here to check corrigendum, if any W.P.(C) nos.671/2020, 14080/2018&998/2019 2/2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:09.05.2022 12:16:32