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Cipla Limited V/S National Pharmaceutical Pricing Authority and Others
Petitions for Special Leave to Appeal C No. 22384/2018
Decided On, 26 October 2018
At, Supreme Court of India
By, THE HONORABLE JUSTICE: N. V. RAMANA AND THE HONORABLE JUSTICE: MOHAN M. SHANTANAGOUDAR
For Petitioner: Ms. Madhavi Divan , Ms. Priyakshi Bhatnagar, , Mr. Pranav Saigal, , Mr. Pranaya Goyal, AOR
Judgment Text
Heard learned counsel for the parties.
It is submitted by the learned counsel for the parties that the main writ petition is coming up for hearing on 22nd November, 2018, before the High Court and in view of the interim order passed by this Court, no further orders are necessary to be passed in this special leave petition.
However, learned counsel for the parties prayed for a direction to the High Court to dispose of the writ petition expeditiously.
In view of the statement made by learned counsel for both the parties, we dispose of this special leave petition, with a request to the High Court to dispose of the writ petition expeditiously.
Respondent No.1 - National Pharmaceutical Pricing Authority is at liberty to file its counter affidavit before the High Court concerned. With the above observations, this special leave pet
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ition is disposed of. (SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR