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Baccarose Perfumes And Beauty Products ... vs Central Bureau Of Investigation on 12 July, 2024

Author: Abhay S. Oka

Bench: Abhay S. Oka

     ITEM NO.2                                COURT NO.6               SECTION II-B

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).   13422/2023

     (Arising out of impugned final judgment and order dated 15-09-2023
     in CRA No. 783/2017 passed by the High Court of Gujarat at
     Ahmedabad)

     BACCAROSE PERFUMES AND BEAUTY PRODUCTS PVT. LTD.                    Petitioner(s)

                                                      VERSUS

     CENTRAL BUREAU OF INVESTIGATION & ANR.                              Respondent(s)


     Date : 12-07-2024 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY S. OKA
                             HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s)
                                       Mr. Kapil Sibal, Sr. Adv.
                                       Mr. Shamik Shirishbhai Sanjanwala, AOR
                                       Mr. Raheel Patel, Adv.
                                       Mr. Prabhakar Yadav, Adv.

     For Respondent(s)
                                       Mrs. Chitrangda Rastavara, Adv.
                                       Ms. Shagun Thakur, Adv.
                                       Mr. Shantanu Sharma, Adv.
                                       Mr. Rajat Nair, Adv.
                                       Ms. Rajeshwari Shankar, Adv.
                                       Mr. Akshaja Singh,Adv.
                                       Mr. Mukesh Kumar Maroria, AOR

                                       Ms. Swati Ghildiyal, AOR
                                       Mr. Prashant Bhagwati, Adv.
                                       Ms. Devyani Bhatt, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Leave granted.

Submissions are heard.

Judgment is reserved. 15:52:51 IST Reason:

(ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER