Union of India Vs M/s. Cipla Ltd.

SUPREME COURT OF INDIA 15 Sep 2016 Civil Appeal No. 329 of 2005 with SLPs (C) Nos. 15583-84 of 2005, 15831, 22788 of 2013 and 19174-97 of 2014 (2016) 09 SC CK 0001
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Appeal No. 329 of 2005 with SLPs (C) Nos. 15583-84 of 2005, 15831, 22788 of 2013 and 19174-97 of 2014

Hon'ble Bench

Madan B. Lokur and R.K. Agrawal, JJ.

Advocates

Mr. Ranjit Kumar, SG, Mr. Rana Mukherjee, Sr. Advocate, Mr. Prateek Jalan, Mr. Aman Ahluwalia, Ms. Sunita Gautam, Ms. Movita Prateek, Mr. G.S. Makkar, Mr. Abhinav Mukherjee, Mr. Rahul Kripalani, Mr. Ankit Yadav, Advocates, Mr. Shreekant N. Terdal, AOR, Mr. B. Krishna Prasad, AOR Mr. B. V. Balaram Das, AOR, for the Appellant; Mr. Parag P. Tripathi, Sr. Advocate, Ms. Neelima Tripathi, Mr. Shikhar Khare, Advocates, Dr. Kailash Chand, AOR, Mr. D.D. Majumdar, Ms. Mishika Bajpai, Advocates, Mr. K. V. Mohan, AOR, for the Appellant No. 15583-15584/2005; Mr. Kapil Sibal, Mr. P. Chidambaram, Mr. Soli Cooper, Sr. Advocates, Mr. R.N. Karanjawala, Ms. Ruby Singh Ahuja, Ms. Suman Yadav, Mr. Karan Dev Chopra, Mr. Milinda Sharma, Advocates, Mrs Manik Karanjawala, AOR for M/s. Karanjawala & Co, for the Respondent CA329/2005 and 19174-19197/14; Mr. C.S. Vaidhyanathan, Mr. H.L. Tiku, Sr. Advocates, Ms. Yashmeet Kaur, Mr. Shubhankar Sengupta, Advocates, Mr. Ashok K. Mahajan, AOR, Ms. Asha Jain Madan, AOR, Mr. Mahesh Agarwal, Mr. Ankur Saigal, Advocates, Mr. E. C. Agrawala, AOR, Mr. U.A. Rana, Mrs. Mrinal Elkar Mazumdar, Mr. Avirat Kumar, Advocates for M/s Gagrat & Co., Mr. Shreekant N. Terdal, AOR, for the Respondent CA4005/04

Final Decision

Dismissed

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

C.A. No. 4005/2004

1. We have heard learned counsel for the parties. We are not inclined to decide the question whether Diosmin was rightly included in Schedule I of the Drugs (Prices Control) Order, 1995 in view of the decision rendered by this Court in Secretary, Ministry of Chemicals & Fertilizers, Government of India v. Cipla Ltd. and Others [(2003) 7 SCC 1]. To this extent, we remand the matter back to the High Court for reconsideration in view of the said decision.

Judgment reserved on the other issues.

CA. No. 329 of 2005, CA. No. 4005 of 2004, SLPs (C) Nos. 15583-84 of 2005, SLP (C) No. 15831, 22788 of 2013 and SLP (C) No. 22788 of 2013, SLPs (C) Nos. 19174-97 of 2014.

2. Application for intervention is dismissed.

3. Leave granted in SLPs.

4. Arguments concluded.

5. Judgment reserved.

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Case Metadata
  • Citation: (2017) 5 SCC 324
  • Ck Citation: (2016) 09 SC CK 0001
  • Coram: Madan B. Lokur and R.K. Agrawal, JJ.
  • Bench: Division Bench
  • Advocates: Mr. Ranjit Kumar, SG, Mr. Rana Mukherjee, Sr. Advocate, Mr. Prateek Jalan, Mr. Aman Ahluwalia, Ms. Sunita Gautam, Ms. Movita Prateek, Mr. G.S. Makkar, Mr. Abhinav Mukherjee, Mr. Rahul Kripalani, Mr. Ankit Yadav, Advocates, Mr. Shreekant N. Terdal, AOR, Mr. B. Krishna Prasad, AOR Mr. B. V. Balaram Das, AOR, for the Appellant; Mr. Parag P. Tripathi, Sr. Advocate, Ms. Neelima Tripathi, Mr. Shikhar Khare, Advocates, Dr. Kailash Chand, AOR, Mr. D.D. Majumdar, Ms. Mishika Bajpai, Advocates, Mr. K. V. Mohan, AOR, for the Appellant No. 15583-15584/2005; Mr. Kapil Sibal, Mr. P. Chidambaram, Mr. Soli Cooper, Sr. Advocates, Mr. R.N. Karanjawala, Ms. Ruby Singh Ahuja, Ms. Suman Yadav, Mr. Karan Dev Chopra, Mr. Milinda Sharma, Advocates, Mrs Manik Karanjawala, AOR for M/s. Karanjawala & Co, for the Respondent CA329/2005 and 19174-19197/14; Mr. C.S. Vaidhyanathan, Mr. H.L. Tiku, Sr. Advocates, Ms. Yashmeet Kaur, Mr. Shubhankar Sengupta, Advocates, Mr. Ashok K. Mahajan, AOR, Ms. Asha Jain Madan, AOR, Mr. Mahesh Agarwal, Mr. Ankur Saigal, Advocates, Mr. E. C. Agrawala, AOR, Mr. U.A. Rana, Mrs. Mrinal Elkar Mazumdar, Mr. Avirat Kumar, Advocates for M/s Gagrat & Co., Mr. Shreekant N. Terdal, AOR, for the Respondent CA4005/04
  • Result: Dismissed
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