Supreme Court of India
Glaxosmithkline Pharmaceuticals Ld.& ... vs Union Of India & Anr on 5 October, 2012
Bench: Chandramauli Kr. Prasad, H.L. Dattu
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7266 OF 2012
(SPECIAL LEAVE PETITION(C.)NO.6665 OF 2012)
GLAXOSMITHKLINE PHARMACEUTICALS LTD.& ANR. APPELLANTS
VERSUS
UNION OF INDIA & ANR. RESPONDENTS
O R D E R
1. Leave granted.
2. Pursuant to the directions issued by us on 26.03.2012, the appellants herein have deposited a sum of Rs.13,682 lacs. The quantification was done by the appellants which was only tentative and without prejudice to the rights of both the parties.
3. This appeal was filed against the refusal by the High Court to grant any interim orders to the appellants wherein the appellants had sought for ad-interim stay of the demand notices issued by the respondents for payment of interest.
4. Since the appellants have deposited certain amounts pursuant to the directions issued by this Court, in our opinion, it would not be necessary for us, at this stage, to consider the merits or demerits of any one of the contentions raised by the appellants and the respondents herein because the main Writ Petition itself is still pending before the Writ Court.
: 2 :5. In view of the above, while disposing of the appeal, we request the learned Single Judge of the Delhi High Court to dispose of the Writ Petition (C) No.7949 of 2011 as expeditiously as possible. All the contentions of both the parties are left open.
Ordered accordingly.
.......................J. (H.L. DATTU) .......................J. (CHANDRAMAULI KR. PRASAD) NEW DELHI;
OCTOBER 05, 2012