Madhya Pradesh High Court
Hindustan Coca Cola Beverages Pvt Ltd ... vs The State Of Madhya Pradesh on 9 October, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC-43548-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 43548 of 2025
(HINDUSTAN COCA COLA BEVERAGES PVT LTD INDORE DEPOT AND OTHERS Vs THE STATE OF
MADHYA PRADESH )
Dated : 09-10-2025
Shri R. S. Chhabra - Senior Advocate with Shri Rohit Saboo -
Advocate for the petitioners.
Shri K. K. Tiwari - G.A. for State.
Let a copy of this petition be furnished to Shri Amol Shrivastava -
Advocate, who usually appears for Indore Municipal Corporation.
Counsel for the petitioners also seeks and is granted a week's time to
file appropriate application to amend the cause title of the petition.
Also heard on the question of interim relief.
Considering the fact that the entire case of the petitioners is that on the
bottles of Sprite the date was found to be illegible by the respondent, which
might have been due to friction in the transportation of the bottles, and for this purpose, counsel has also relied upon a decision rendered by the co- ordinate Bench of this Court in the case of Rajkumar Tinker Vs. The State of Madhya Pradesh passed in M.Cr.C. No.388 of 2017 dated 20.04.2022 , this Court finds that a case for interim relief is made out.
Accordingly, it is directed that till the next date of hearing further proceedings of the trial Court shall remain stayed.
C.c. as per rules.
List the matter on 12/11/25.
Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 10/10/2025 11:38:46 AM2 MCRC-43548-2025 (SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 10/10/2025 11:38:46 AM