TEVA PHARMACEUTICAL INDUSTRIES LTD. Vs. NATCO PHARMA LIMITED

JUDGEMENT

(1.) THE respondent/review applicant, after dismissal in limine on 1st July, 2014 of the SLP(C) No. 15602/2014 preferred there against, seeks review of para Nos. 9 to 12 of our judgment dated 30th May, 2014 allowing this appeal.

(2.) THE review petition came up before this Court first on 11th July, 2014, when the senior counsel for the appellant/non -review applicant also appeared and sought time to place on record a copy of the SLP preferred by the respondent/review applicant to the Supreme Court against the judgment of which review is sought. While allowing the same, opportunity was also given to the appellant/non -review applicant to file reply, if any to the review application. A reply has been filed and the counsels have addressed lengthy arguments, after hearing which, we reserved orders.

(3.) THE senior counsel for the respondent in reply to the aforesaid, had answered in the affirmative and further stated that as of then (i.e. the date of hearing 15th May,2014), the respondent did not have the permission for export to the United States of America (USA), as recorded in para 10 of the judgment dated 30th May, 2014.