Supreme Court - Daily Orders
Cipla Limited vs F. Hoffman La Roche Limited on 27 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.21 COURT NO.7 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) No(s). 1677-1678/2016
(Arising out of impugned final judgment and order dated 27/11/2015
(as modified on 8.12.2015) in RFAOS No. 103/2012 and RFAOS No.
92/2012 passed by the High Court of Delhi at New Delhi)
CIPLA LTD. Petitioner(s)
VERSUS
F. HOFFMAN LA ROCHE AND ANR. Respondent(s)
(with appln. (s) for permission to file synopsis, list of dates,
interim relief and office report)
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Ms. Prathiba M. Singh, Sr. Adv.
Ms. Bitika Sharma, Adv.
Ms. Anusuya Nigam, Adv.
Ms. Jaya Mandelia, Adv.
Ms. Neha Khanduri, Adv.
Mr. Harshit Saxena, Adv.
Mr. Devanshu Khanna, Adv.
Mr. Gaurav Sharma,Adv.
For Respondent(s) Mr. Kapil Sibhal, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Pravin Anand, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Sarwan Chopra, Adv.
Ms. Prachi, Adv.
Signature Not Verified
Ms. Kritika Vijay, Adv.
Ms. Aakanksha Munjhal, Adv.
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.27
16:55:24 IST
Reason: Mr. Karan Dev Chopra, Adv.
Ms. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.
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UPON hearing the counsel the Court made the following
O R D E R
Upon hearing the learned senior counsels for the parties, we grant leave and fix this case for final disposal on 16th March, 2016.
Parties to file written arguments and exchange further pleadings, if any, in the meantime.
The written arguments in the case will be filed on or before 2nd March, 2016, on perusal of which the Court would decide as to whether in the facts of the present case it is necessary to appoint an independent Scientific Adviser under Section 115 of the Patents Act, 1970.
Insofar as interim relief is concerned, we direct that proceedings pursuant to the impugned order passed by the Division Bench of the High Court shall continue. However, we make it clear that no final orders shall be passed without leave of this Court.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master