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The State Of Odisha vs M/S Anheuser Busch Inbev India Ltd. on 23 August, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.6                              COURT NO.9                  SECTION XI-A

                                  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 (C)                    No(s).    14492/2019

     (Arising out of impugned final judgment and order dated 12-03-2019
     in OJC No. 4052/2001 passed by the High Court Of Orissa At Cuttack)

     THE STATE OF ODISHA & ORS.                                             Petitioner(s)

                                                    VERSUS

     M/S ANHEUSER BUSCH INBEV INDIA LTD. & ANR.                             Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 23-08-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                Mr. Ravi Prakash Mehrotra, AOR
                                      Mr. Ankit Agarwal, Adv.

     For Respondent(s)                Mr.   Raju Ramachandran, Sr. Adv
                                      Mr.   Manoj Kumar Mishra,Sr. Adv.
                                      Mr.   Manouj Kumar Rajguru, Adv.
                                      Mr.   Shovan Mishra, AOR

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

Issue notice.

Mr. Shovan Mishra, learned counsel appearing on caveat, waives notice for respondent No.1 Dasti, in addition, is permitted. List the matter on 18th September, 2019 (Non- Miscellaneous Day).

Reply, if any, may be filed within two weeks.

(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER