CourtKutchehry.com
High CourtsSingle Bench(2009) 01 PAT CK 0024

Ranbaxy Laboratories Limited and Another vs Union of India (UOI) and Others <BR> Sushil Kumar Jaiswal Vs The State of Bihar and Others

Patna High Court · Decided on 29 January 2009 · Citation: (2009) 2 PLJR 9

HON’BLE JUDGES
Navaniti Prasad Singh, J
CASE NUMBER
CWJC No''s. 2425 and 13015 of 2006
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 138 words

Navaniti Prasad Singh, J.—Out of the seven writ applications, which are being taken up together, in two writ applications, namely, CWJC No 10968 of 2007 Cipla Limited and Anr. v. Union of India and Ors. and CWJC No 13015 of 2006 Sushil Kumar Jaiswal v. State of Bihar and Ors. petitioners have not filed their rejoinder. In the report submitted by the Director General (Health Services), it is mentioned that these two petitioners had not participated in the deliberations but the petitioners contend to the contrary.

2.

Let petitioners of these two writ applications file appropriate rejoinder bringing the said fact on record.

3.

Put up these two writ petitioners separately under the same heading on the 10th of February, 2009.

4.

With consent of parties, rest of the writ petitions heard for final disposal and orders reserved.