SUN PHARMA LABORATORIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rai, ACJ Heard on I.A. No.02 of 2019 which is an application filed by the Petitioner, i.e., Sun Pharma Laboratories Limited, bringing on record subsequent developments relating to the subject-matter of WP(C) No.47 of 2018, which was finally heard on 03-09-2019 and Judgment reserved.

(2.) It is submitted by Learned Counsel for the Petitioner that the Respondents No.1 and 2 filed SLP(C) Nos.10257 of 2018, 10253 of 2018, 12148 of 2018 and 12496 of 2018, before the Hon'ble Supreme Court, against the Judgment of this Court dated 21-11-2017 in WP(C) Nos. 41 of 2015, 8 of 2017, 27 of 2017 and 40 of 2017. That, the said Appeals have been heard by the Hon'ble Supreme Court and Judgment is reserved in those matters. As the subject-matter in the SLP(s) supra deal with the same issue as in WP(C) No.47 of 2018, it is prayed that the Judgment in this Writ Petition be kept in abeyance till the pronouncement of the Judgment by the Hon'ble Supreme Court in the aforestated SLP(s).

(3.) The other parties have no objection. Considered and ordered accordingly.