Gujarat High Court
Pepsi Co. India Holdings Ltd Thro'Its ... vs State Of Gujarat & on 10 July, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
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
In
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, 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 R.D.KOTHARI Date : 10/07/2014 ORAL COMMON ORDER Learned advocate for respondent no. 2 prays for time to enable him to place on record the copy of the CFL Report and also wants to make some inquiry from his client. At his request, the matters are adjourned to 24th July, 2014.
(R.D.KOTHARI, J.) /phalguni/ Page 1 of 1