Gujarat High Court
Pepsi Co India Holdings Private Ltd vs Union Of India & 2 on 25 August, 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.Jirga Jhaveri, APP for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 25/08/2014
ORAL ORDER
Mr. Chetan K.Pandya, learned advocate for the applicant drew the attention that an identical issue in the Apex Court is pending and same is likely to come up for hearing on 9th September, 2014.
Learned advocate for the applicant prays for time. The matter is adjourned to 12th September, 2014.
(R.D.KOTHARI, J.) bina Page 1 of 1