Full Judgment Text
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