IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 548 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.33609 OF 2010)  

MOREPEN LABORATORIES LTD. ... APPELLANT(S)

VERSUS

UNION OF INDIA ... RESPONDENT(S)

WITH C.A.NO.549 OF 2011 @ SLP(C)NO.33712/2010 AND WITH C.A.NO.551 OF 2011 @ SLP (C)NO.33849/2010

O R D E R Leave granted.

We  have heard  learned senior  counsel appearing  for the  

appellants and learned Attorney General for India.

The  order/judgment  dated  14.09.2010  passed  in  Company  

Appeal No.02/2009 is under challenge in these appeals.  By this  

order/judgment, the matter has been remitted to the learned single  

Judge for adjudication.  We are not inclined to interfere with the  

impugned order/judgment.  However, in the facts and circumstances of  

these  cases,  we  request  the  learned  single  Judge  to  decide  the  

matters  as  expeditiously  as  possible,  in  any  event,  within  two  

months from the date of communication of this order.

These  appeals  are  disposed  of  accordingly,  leaving  the  

parties to bear their own costs.   

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 14TH JANUARY, 2011