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Merck Sharp And Dohme Corp. vs Merck Kgaa on 29 June, 2021

Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat

     ITEM NO.8                      Court 5 (Video Conferencing)                      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).6765/2021

     (Arising out of impugned final judgment and order dated 12-11-2020
     in CS(COMM) No. 1673/2016 passed by the High Court of Delhi at New
     Delhi)

     MERCK SHARP AND DOHME CORP. & ORS.                                              Petitioner(s)

                                                            VERSUS

     MERCK KGAA                                                                      Respondent(s)

     (WITH I.R. and IA No.60094/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 29-06-2021 This petition was called on for hearing today.

     CORAM :                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                               HON'BLE MR. JUSTICE R. SUBHASH REDDY
                               HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                       Mr.   K. V. Viswanathan Sr. Adv.
                                             Mr.   Pravin Anand, Adv.
                                             Ms.   Vaishali Mittal Adv.
                                             Mr.   Vikas Singh Jangra AOR
                                             Mr.   Siddhant Chamola, Adv.

     For Respondent(s)                       Shwetasree Majumder, Adv.
                                             Mr. Aditya Verma, AOR
                                             Eva Bishwal, Adv.
                                             Pritika Kohli, Adv.
                                             Priyamvada Mishra, Adv.

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

1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

2 The Special Leave Petition is accordingly dismissed.

Pending application stands disposed of. 17:40:31 IST Reason:

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER