Supreme Court - Daily Orders
Glenmark Pharmaceuticals Ltd. vs Merck Sharp And Dohme Corporation on 13 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.18 COURT NO.8 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. 9220/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/03/2015
IN FAO NO. 190/2013 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
GLENMARK PHARMACEUTICALS LTD. PETITIONER(S)
VERSUS
MERCK SHARP AND DOHME CORPORATION & ANR. RESPONDENT(S)
[WITH APPLN.(S) FOR PERMISSION TO FILE SYNOPSIS AND LIST OF DATES
AND INTERIM RELIEF]
Date : 14/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Rajiv Kumar Virani, Sr. Adv.
Ms. Saya Choudhary Kapur, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Anusya Nigam, Adv.
Mr. Saurabh Anand, Adv.
Mr. Aditya Jayaraj, Adv.
Mr. L. Nidhiram Sharma, Adv.
Ms. Anindita Mitra, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Pravin Anand, Adv.
Ms. Deepti Sarin, Adv.
Mr. Soumik G. Adv.
Ms. Tusha Malhotra, Adv.
Mr. Salim Imandar, Adv.
Ms. Aakanksha Munjal, Adv.
Ms. Udita, Adv.
Signature Not Verified
for M/s. Karanjawala & Co.
Digitally signed by
Vinod Lakhina
Date: 2015.05.14
15:40:47 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We will continue the hearing of the present matter tomorrow i.e. 15th May, 2015.
In the meantime, the Registrar General of the Delhi High Court will submit a report by 10.30 a.m. tomorrow i.e. 15th May, 2015 indicating the number of original suits relating to grant of patent that are pending in the High Court and the stage thereof. The Registrar General of the Delhi High Court will make available to this Court the order-sheet of the High Court in Civil Suit (O.S.) No. 586 of 2013 as well as the docket order(s) possibly of the Local Commissioner appointed to record evidence in the said suit.
The learned counsel for the petitioner will inform the Court as to the period of time that the drug in question available as on date can satisfy the requirements of the market keeping in mind the current demand for the product.
Page No.2 of 3 Learned counsels for the parties will also receive instructions from their respective clients as to the number of witnesses they would like to examine and the date/dates on which such witnesses can present themselves for examination and cross-examination, preferably, within the remaining two weeks of May, 2015 and four weeks in June, 2015.
Once all the aforesaid information is laid before us tomorrow further orders will follow.
A copy of this order be sent to the Registrar General of the Delhi High Court forthwith for compliance.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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