MOREPEN LABORATORIES LTD Vs. UNION OF INDIA
LAWS(SC)-2011-1-109
SUPREME COURT OF INDIA
Decided on
January 14,2011
MOREPEN LABORATORIES LTD.
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
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(1.) LEAVE granted.
(2.) 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. ;
(2.) WE have heard learned senior counsel appearing for the appellants and learned Attorney General for India.
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