Gujarat High Court
Pepsi Co India Holdings Private Ltd vs Union Of India & 2 on 24 June, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
R/SCR.A/2281/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 2281 of 2008
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PEPSI CO INDIA HOLDINGS PRIVATE LTD....Applicant(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR CHETAN K PANDYA, ADVOCATE for the Applicant(s) No. 1
MR IH SYED, ADVOCATE for the Respondent(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 24/06/2014
ORAL ORDER
Learned advocate for the petitioner draws the attention of the Court that identical issue is pending before the Supreme Court and the matter is likely to be taken by the Supreme Court on opening of the vacation. Learned advocate for the petitioner prays for time.
At his request, the matter is adjourned to 25.7.2014.
(R.D.KOTHARI, J.) vipul Page 1 of 1