Bombay High Court
Skol Breweries Limited vs State Of Maharashtra And Ors on 2 January, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
Digitally
signed by
TRUPTI
TRUPTI SADANAND
SADANAND BAMNE
BAMNE Date:
2023.01.05 30-wp-1183-2005.doc
17:10:52
+0530
Trupti
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1183 OF 2005
SKOL Breweries Limited ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
......
None for the Petitioner.
Ms. Nisha Mehta, AGP for the State.
......
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 2 JANUARY 2023
P.C.:
The Petitioner has challenged the three notices/circulars directing the Petitioner not to use bottles with logos of other companies. Ad-interim order was granted on 5 May 2005 in terms of prayer clause (b-iii) whereby the Respondents were directed to permit the Petitioners to clear goods. Thereafter, the interim order was passed on 2 August 2005 restraining the ad-interim order to the bottles of United Breweries Ltd.
2. None appears for the Petitioner. The learned AGP seeks time to take instructions as to whether the challenge in this petition would survive, more particularly, in the light of the interim order and whether the impugned circulars are still in existence. Stand over in the 1/2 30-wp-1183-2005.doc week commencing from 30 January 2023. To be listed under the caption "For Directions" on the weekly board.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)
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