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Deepakkumar Vinubhai Thaker V/S Torrent Pharmaceuticals Ltd. and Others

    M.A. Nos.474/2019 in SLP C Nos. 32144-32145/2018 M.A. Nos. 474/2019 in SLP C Nos. 32144-32145/2018
    Decided On, 05 March 2019
    At, Supreme Court of India
    By, THE HONORABLE JUSTICE:
   


Judgment Text

S/DIRECTIONS) Date : 05-03-2019 This petition was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Mr. D.N.Ray,Adv. Mr. Lokesh K. Choudhary,Adv. Mr. Dillip Kumar Nayak,Adv. Ms. Disha Ray,Adv.

Mrs. Sumita Ray, AOR For Respondent(s) UPON hearing the counsel the Court made the following Learned counsel appearing for the applicant seeks liberty to withdraw the application. Application (M.A. No.474/

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2019) is accordingly dismissed as withdrawn.
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