Gujarat High Court
Pepsi Co. India Holdings Ltd Thro'Its ... vs State Of Gujarat & on 17 December, 2014
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20857/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR STAY) NO. 20857 of 2014
In
CRIMINAL MISC.APPLICATION NO. 1821 of 2002
================================================================
PEPSI CO. INDIA HOLDINGS LTD THRO'ITS OFFICER VINAY MATHUR &
1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1 - 2
MR KI SHAH, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 17/12/2014
ORAL ORDER
1. The main matter i.e. Criminal Misc. Application No.1822 of 2002 was ordered to be dismissed by this Court vide order dated 11th December 2014. During the pendency of the petition, there was an interim order of stay of further proceedings of the Criminal Case. At the time of pronouncement, no request was made for extension of the interim order.
2. By this application, it is prayed that the interim order, which was passed in Criminal Misc. Application No.1822 of 2002, be continued for a period Page 1 of 2 R/CR.MA/20857/2014 ORDER of four weeks from today.
3. Looking to the facts and circumstances of the case, the implementation of the order dated 11th December 2014, passed by this Court in Criminal Misc. Application No.1822 of 2002 is stayed for a period of four weeks. The interim order earlier granted shall continue for a period of four weeks.
(J.B.PARDIWALA, J.) Manoj Page 2 of 2