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Vhb Life Sciences Inc. (Now Vhb Life ... vs Merck Sharp & Dohme Corp. Etc on 16 January, 2015

Bench: Ranjan Gogoi, Arun Mishra

     ITEM NO.10                             COURT NO.9               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)....../2015
                                   (CC No(s). 23/2015)

     (Arising out of impugned final judgment and order dated 05/08/2014
     in CA No. 66/2014 and 22/09/2014 in FAO No. 406/2014 passed by the
     High Court Of Delhi At N. Delhi)

     VHB LIFE SCIENCES INC.
     (NOW VHB LIFE SCIENCES LTD.) ETC                                    Petitioner(s)

                                                   VERSUS

     MERCK SHARP & DOHME CORP. ETC                      Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)


     Date : 16/01/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)               Mr. Gopal Jain,Sr.Adv.
                                     Mr. Ravikesh Sinha,Adv.
                                     Mr. Abhijat P. Medh,Adv.

     For Respondent(s)               Mr.   Sudhir Chandra,Sr.Adv.
                                     Ms.   Vaishali Mittal,Adv.
                                     Ms.   Neha Reddy,Adv.
                                     Mr.   Aditya Verma,Adv.
                                     Ms.   S.Lakshmi,Adv.
                                     Ms.   Aarti Goyal,Adv.
                                     Mr.   Vikas Singh Jangra,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned counsel for the petitioners and perused the relevant material.

Delay condoned.

We do not find any legal and valid ground for Signature Not Verified interference. The special leave petition is dismissed.

                      (MADHU BALA)                               (ASHA SONI)
                      COURT MASTER                               COURT MASTER