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Judgment
3 paragraphs · 91 words
Biswanath Somadder, CJ
It is submitted by the learned Advocate-on-Record representing the appellant, M/s. Alkem Laboratories Limited, that the learned Senior Advocate representing the appellant has recently undergone some medical procedure after hospitalisation and as such, prays for some time.
Since this appeal arises out of a common judgment and order passed by a learned Single Judge of this Court – which is a subject-matter in respect of another appeal –being Writ Appeal No.09/2023, list this matter along with the said writ appeal on the same date, i.e., 20th June, 2024.
