Supreme Court - Daily Orders
Cadila Healthcare Limited vs Competition Commission Of India on 30 November, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.40 COURT NO.2 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). 30641/2018
(Arising out of impugned final judgment and order dated 12-09-2018
in LPA No. 160/2018 passed by the High Court Of Delhi At New Delhi)
CADILA HEALTHCARE LIMITED & ANR. Petitioner(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ORS. Respondent(s)
(FOR I.R. and IA No.166811/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.166814/2018-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.166809/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 30-11-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Rahul Goel, Adv.
Ms. Anu Monga, Adv.
Mr. Neeraj Lalwani, Adv.
Mr. Nitish Sharma, Adv.
Mr. Rishabh Arora, Adv.
Mr. E. C. Agrawala, AOR
Mr. Mahesh Agarwal, Adv.
Ms. Parul Shukla, Adv.
Mr. Anshuman Srivastava, adv.
Mr. Neeraj Shekhar, Adv.
Mr. Animesh Kumar, Adv.
For Respondent(s) Mr. Neeraj Shekhar, Adv.
Mr. Samar Bansal, Adv.
Mr. Animesh Kumar, Adv.
Mr. Sumit Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified On the request of learned counsel for the petitioners, list Digitally signed by DEEPAK GUGLANI Date: 2018.12.01 the matter in the second week of January, 2019. 12:59:05 IST Reason:
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR