Supreme Court - Daily Orders
Alkem Laboratories Limited vs Mega International(P) Ltd. on 14 November, 2014
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2923 OF 2013
ALKEM LABORATORIES LIMITED ... APPELLANT(S)
VERSUS
MEGA INTERNATIONAL (P) LTD. ...RESPONDENT(S)
O R D E R
The Joint Memo filed by the parties is taken on record which will form part of the decree.
In view of the Joint Memo filed, the Civil Appeal is disposed of.
Ordered accordingly.
….................CJI.
(H.L. DATTU) …..................J. (A.K. SIKRI) NEW DELHI;
NOVEMBER, 2014 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.11.17 16:53:13 IST Reason: ITEM NO.57 COURT NO.1 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2923/2013 ALKEM LABORATORIES LIMITED Appellant(s) VERSUS MEGA INTERNATIONAL(P) LTD. Respondent(s)
(with interim relief and office report) Date : 14/11/2014 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr.Tanuj Bhushan, Adv.
for M/s Suresh A. Shroff & Co.,Advs.
For Respondent(s) Ms.Prathiba M.Singh,Sr.Adv.
Mr. Abhinav Mukerji,Adv. Ms.Bitika Sharma, Adv.
Ms.Subhasani Rani, Adv.
Mr.Gaurav Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is disposed of, in view of the Joint Memo filed by the parties.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)