Page 1

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.     7266     OF     2012   (SPECIAL LEAVE PETITION(C.)NO.6665 OF 2012)  

GLAXOSMITHKLINE PHARMACEUTICALS LTD.& ANR.        APPELLANTS

                VERSUS

UNION OF INDIA & ANR.                             RESPONDENTS

O     R     D     E     R   

1. Leave granted.  

2. Pursuant to the directions issued by us on  

26.03.2012, the appellants herein have deposited a sum of  

Rs.13,682 lacs.  The quantification was done by the appellants  

which was only tentative and without prejudice to the rights of  

both the parties.

3. This appeal was filed against the refusal by the High  

Court to grant any interim orders to the appellants wherein the  

appellants had sought for ad-interim stay of the demand notices  

issued by the respondents for payment of interest.

4. Since the appellants have deposited certain amounts  

pursuant to the directions issued by this Court, in our  

opinion, it would not be necessary for us, at this stage, to  

consider the merits or demerits of any one of the contentions  

raised by the appellants and the respondents herein because the  

main Writ Petition itself is still pending before the Writ  

Court.

Page 2

: 2 :

5.  In view of the above, while disposing of the appeal,  

we request the learned Single Judge of the  Delhi High Court to  

dispose of the Writ Petition (C) No.7949 of 2011 as  

expeditiously as possible. All the contentions of both the  

parties are left open.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 05, 2012