Gujarat High Court
Pepsi Co India Holdings Private Ltd vs Union Of India & 2 on 29 November, 2013
Author: A.G.Uraizee
Bench: A.G.Uraizee
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 A.G.URAIZEE
Date : 29/11/2013
ORAL ORDER
Mr. Chetan K. Pandya, learned advocate for the applicant submits that one of the legal questions involved in this petition is pending for determination before the Supreme Court in another petition preferred by the petitioner.
In view of this, list the petition after 4 weeks.
(A.G.URAIZEE,J) ali Page 1 of 1