Bombay High Court
Parle Biscuits Pvt Ltd Thr Its ... vs State Of Maharashtra Thr Ministry Of ... on 5 March, 2026
Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
2026:BHC-NAG:3677-DB
Order cri wp 119.2026.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL WRIT PETITION NO. 119 OF 2026
[Parle Biscuits Pvt. Ltd., Mumbai through its authorised signatory Mr. G. M. Gautam vs.
The State of Maharashtra through its Ministry of Home Affairs and ors.]
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Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's orders
or directions and Registrar's orders.
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Mr. N. D. Wakhore, Advocate for the petitioner
Mr. A. J. Gohokar, A.P.P. for the State/respondent nos. 1 and 2
Ms. K. A. Gowardipe, Advocate for respondent no. 3
CORAM : ANIL L. PANSARE AND
NIVEDITA P. MEHTA, JJ.
DATE : 05-03-2026.
On 16-2-2026, following order was passed.
"1. The learned counsel for the petitioner submits that the issue involved in the present petition is covered by this Court's order dated 20th November, 2025 passed in Criminal Writ Petition No. 321 of 2025 and other connected matters.
2. Issue notice to the respondents, returnable on 5th March, 2026.
3. The learned APP waives service of notice for respondent Nos.1 and 2.
4. The respondent Nos.1 and 2 are directed to take corrective measures in view of the order's passed by this Court.
5. The petitioner to serve the respondent No.3 by all available modes of service, including court notice."
2. Learned Additional Public Prosecutor submits that corrective measures have been taken and account of petitioner is defreezed. The statement is accepted.
Order cri wp 119.2026.odt 2
3. Learned counsel for the petitioner is satisfied with the developments. The petition is accordingly disposed of.
(JUDGE) (JUDGE.)
wasnik
Signed by: Mr. A. Y. Wasnik
Designation: PS To Honourable Judge Date: 05/03/2026 18:58:02