Bombay High Court
Ajaay Shyam Jajodia vs The State Of Maharashtra And Anr on 14 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. REVISION APPLN. NO. 362 OF 2015
M/s. Astral Pharmaceuticals Through Its ....Applicant
Constituted Attorney Ajaay Shyam Jajodia
V/S
The State Of Maharashtra And Ors ....Respondent
WITH CR. WRIT PETITION NO. 2879 OF 2015 Shreechem Pharmaceuticals Pvt. Ltd And Ors ....Petitioner V/S The State Of Maharashtra And Anr ....Respondent WITH CR. APPLICATION IN REVISION NO. 441 OF 2015 In CR. REVISION APPLN. 362 OF 2015 Ajaay Shyam Jajodia ....Applicant V/S The State Of Maharashtra And Anr ....Respondent CORAM : MRS. MRIDULA BHATKAR, J DATE : 14th January, 2019 Page 1/2 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 08:33:31 ::: P.C. :
Due to paucity of time the matter is adjourned. Stand over to 26/02/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 08:33:31 :::