UNION OF INDIA Vs GLAXO INDIA LTD.
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: C.A. No.-006497-006497 / 2002
Diary number: 14295 / 2002
Advocates: Vs
GAGRAT AND CO
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO........ (UNREGISTERED APPLICATION FOR CLARIFICATION AND DIRECTION)
IN
CIVIL APPEAL NO.6497 OF 2002
UNION OF INDIA ... APPELLANT
VERSUS
GLAXO INDIA LTD. & ANR. ... RESPONDENTS
O R D E R
Mr.T.R.Andhyarujina, learned senior counsel appearing for
the applicant(s) seeks leave of this Court to withdraw the
application. Permission sought is granted. The application is
disposed of as withdrawn. However, we grant liberty to the
applicants/respondents in the Civil Appeal to file a proper review
petition for appropriate reliefs and orders within two weeks from
today.
Ordered accordingly.
......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI; NOVEMBER 24, 2011