Bombay High Court
Bayer Bioscience Private Ltd. Thr. Its ... vs State Of Maharashtra Thr. P.S. Benoda on 18 January, 2022
Bench: V.M. Deshpande, G. A. Sanap
1 8-APL-226-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APL) NO. 226 OF 2019
BAYER BIOSCIENCE PRIVATE LIMITED
VERSUS
STATE OF MAHARASHTRA AND ANOTHER
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri A. S. Deshpande, Advocate for applicant.
Shri S. S. Doifode, APP for non-applicant No.1.
Shri M. A. Sable, Advocate for non-applicant No.2.
CORAM : V. M. DESHPANDE & G. A. SANAP, JJ.
DATE : 18/01/2022 Shri A.S.Deshpande, learned counsel for the applicant submits that the issue involved in this matter is identical to Criminal Application (APL) No.219/2019 which is admitted by this Court on 05/10/2021.
Shri S.S. Doifode, learned Additional Public Prosecutor for non-applicant No.1 prays 10 days time to examine this aspect. At his request, place this matter after 10 days.
(G. A. SANAP, J.) (V. M. DESHPANDE, J.)
VITHAL Digitally signed by VITHAL
Choulwar MAROTRAO
MAROTRAO CHOULWAR
Date: 2022.01.18 16:26:33
CHOULWAR +0530