Glaxo India Ltd. & ANR. Vs. Union of India
[Civil Appellate Jurisdiction I.A.No. (Unregistered Application for Clarification and Direction)]
In Civil Appeal No.6497 of 2002
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 The application is disposed of as withdrawn.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.
