Delhi High Court - Orders
M/S Obsurge Biotech Ltd vs Union Of India And Anr on 23 February, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:01.03.2021 18:33:46
$~A-341 & 342
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9850/2018
M/S OBSURGE BIOTECH LTD. ..... Petitioner
Through Mr. Udit Chauhan, Mr. Siddharth
Seem and Ms. Hetal Patel, Advocates
versus
UNION OF INDIA AND ANR. ..... Respondents
Through Mr. Amit Mahajan, CGSC with
Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Advocates
+ W.P.(C) 11072/2018
MANKIND PHARMA LIMITED ..... Petitioner
Through Mr. R.Jawahar Lal, Mr. Siddhanth
Bang, Mr. Anuj Garg and Mr. Mohit
Sharma, Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr. Rakesh Kumar, CGSC with
Mr. Raghav Naagar, Advocates
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.02.2021
1. This hearing has been done through video conferencing.
2. These matters have been listed under the 'Cause List of cases filed between 01.01.2018 to 21.03.2020'.
3. This Bench cannot hear these matters. Accordingly, subject to orders of Hon'ble the Chief Justice, list these matters before another Bench on 19 th April, 2021 along with WP(C) 9837/2018.
PRATHIBA M. SINGH, J FEBRUARY 23, 2021/Rahul/T