Bombay High Court
M/S. Jyoti Toolings And Press ... vs M/S. Jani Candees And Toffees Pvt. Ltd. ... on 22 February, 2019
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
1 16- Apeal 380 of 2018
Vat
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 380 OF 2018
M/s. Jyoti Tookings And Press
Components Pvt. Ltd. ...Appellant
Vs.
M/s. Jani Candees and Toffees
Pvt. Ltd. And Ors. ...Respondents
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Ms. Poonam Gupta i/b. Mr. Ajay Kumar Panicker for Appellant
Mr. Abhaykumar Apte for Respondent Nos.1 and 3
Mr. S.S. Pednekar -APP for the State
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CORAM : SMT.SADHANA S. JADHAV, J.
DATE : FEBRUARY 22, 2019
P.C.:
1. It is informed that Respondent No.2 has expired. The
learned counsel Mr. Apte waives service for Respondent Nos. 1 and 3.
2. The learned APP waives service for Respondent No.4. Stand over to 15.3.2019. Amendment to be carried out forthwith.
[SMT.SADHANA S. JADHAV, J.] V.A. Tikam ::: Uploaded on - 06/03/2019 ::: Downloaded on - 21/03/2019 01:46:46 :::