Supreme Court - Daily Orders
Krishna Dushyant Rana vs Cipla Limited on 12 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.57 COURT NO.6 SECTION IX
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. 3872/2018
(Arising out of impugned final judgment and order dated 19-12-2017
in CA No. 18/2016 passed by the High Court of Judicature at Bombay)
KRISHNA DUSHYANT RANA Petitioner(s)
VERSUS
CIPLA LIMITED Respondent(s)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Feroz Andhiyarijina, Sr. Adv.
Mr. Renjith. B, AOR
Mr. Lakshmi N. Kaimal, Adv.
Mr. Rusit Patel, Adv.
Mr. Vishnu P., Adv.
Mr. Anubhav Anand Pandey, Adv.
For Respondent(s)
Mr. Amit Sibal, Sr. Adv.
Ms. Archana Sahadeva, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of the petitioner, list the matter on 19.02.2018.
Time to surrender is extended till 20.02.2018.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.02.13
17:26:30 IST
Reason: