Union of India Vs. Glaxo
India Ltd. & ANR.
[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 The application is disposed of as withdrawn.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.
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