Bombay High Court
M/S. Astral Pharmaceuticals Through ... vs The State Of Maharashtra And Ors on 26 February, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
4-rev-362-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION No. 362 OF 2015
M/s. Astral Pharmaceuticals ...Applicant
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION No. 2879 OF 2015
Shreechem Pharmaceuticals Pvt. Ltd. & Ors. ...Petitioners
Versus
The State of Maharashtra & Anr. ...Respondents.
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Mr.R.R.Naik for the Applicant.
Mr.Ujjwal Gandhi a/w. Mr.Rishi Bhuta I/b. Pravina A. Thakker for the
Petitioners in Writ Petition No. 2879 of 2015 and for Respondent No.2 in
Revision Application.
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CORAM : MRS. MRIDULA BHATKAR, J.
DATE : 26 FEBRUARY 2019 P.C.:
1. The learned counsel for the applicant wants to engage a counsel in this matter.
2. Hence, stand over to 09.04.2019. Ad-interim relief, if any, to continue till then.
(MRIDULA BHATKAR, J.) Trupti 1/1 ::: Uploaded on - 27/02/2019 ::: Downloaded on - 21/03/2019 18:49:36 :::