Gujarat High Court
Pepsi Co India Holdings Private Ltd vs Union Of India & 2 on 30 July, 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 ND GOHIL, ADVOCATE for the Respondent(s) No. 1
MS.C.M.SHAH, APP the Respondent No. 2
RULE SERVED for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 30/07/2014
ORAL ORDER
Learned advocate for the petitioner submits that issue in the present petition is whether the 'water' would fall under definition of the 'food' or not. It is submitted that same issue is pending before the Apex Court.
At the joint request, the matter is adjourned to 25.08.2014.
(R.D.KOTHARI, J.) dharmendra Page 1 of 1