Gujarat High Court
Pepsi Co. India Holdings Ltd vs State Of Gujarat & on 15 February, 2013
Author: M.R. Shah
Bench: M.R. Shah
PEPSI CO. INDIA HOLDINGS LTD THRO'ITS OFFICER VINAY MATHURV/SSTATE OF GUJARAT R/CR.MA/1821/2002 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION NO. 1821 of 2002 With CRIMINAL MISC.APPLICATION NO. 1822 of 2002 ============================================= PEPSI CO. INDIA HOLDINGS LTD THRO'ITS OFFICER VINAY MATHUR & 1....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ============================================= Appearance: MR SV RAJU, SENIOR ADVOCATE for the Applicant(s) No. 1 - 2 MR KI SHAH, ADVOCATE for the Respondent(s) No. 2 MR RR MARSHALL, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH Date : 15/02/2013 COMMON ORAL ORDER
Released from part heard.
Now, Registry is directed to notify the matter before appropriate Court taking up such matters.
(M.R.SHAH, J.) Ajay Page 1 of 1