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Karnataka High Court

M/S Bayer Cropscience Limited vs M/S T V Traders on 24 February, 2011

 

IN THE HIGH COURT OF KARNATAKA AT BANGALQRE

DATED THIS THE 24TH DAY OF FEBRUAEK,---2.Q~l'..i  A'  _

BEFORE

THE I-IONBLIJ MR. Jusrloléi     . T if

CRL.R.P. NO.872:OF:201O

BETWEEN: --

M/s. Bayer CropscienCc.1.imii;ed. *  
Formerly known as: '   --_  a  '
Bayer Cropscience India'Li;nit'ed.,l" 
Bayer India Limited. ' V '
Aventis Cropscience

Agrevo India Ltd.' ' . -L  
Rhone--Pouinvc'oagi+p .Ch'cn;i_<_5aJs i;5irr'li._t<:-d,'
Having its Regd."Qffié'C~at'i'fj> &_  
"BayerI_{oVus"(:V'j, _  ' V. ' 
I~iyn'ndaniiGardens.7';. ' _  --
Powai.'-Murribai'¥:400lD93,_  i '

Also Regional office  '  "  
"Shreshta*Bumi".  4' = "
#87. K.R. Rdad." .

#2o6;& 2.07, 11 Floor.

-- V.  Bangézloro -- .560 ooo. -------- ~ "

Repci.  its Business Manager.

 lvos."Ran:.osla_'lyor;RA. Holder.

(B3! M/s. vRao'j_P.:*asad and Co._. Advocates]

; AND.5§ .. 

 ._M/ "I'.V. Traders.

* ._ _Partn_ersh1'p Firm,
Having its Off. At
275, Kottampatti Road.
Nathnam - 624401.

India Limitod'...i"_--.._ ' "

Petitioner



 

('J

Dindigul District,
State of Tamil Nadu,
Rep. by its Partners as below.

2. Mr. I. Valthialingam Pillai Partner.
275, Kottarnpatti Road,
Nathnarn -» 624401,
Dindigul District,

State of Tamil Nadu.

3. Mr. V. Muthaiah,

Partner,  
275, Kottajnpatti-Road__...__ 'A  
Dindigul Distr1'ct,.__  ' _  v
State ofTarn1'l Nadti,
Also offices at

T.V. 'I'raqders_.
Partners'h1;';1..FirTn:--. '   
No. 129/13 1 ,?IeE;aist'  Street, N ~

Ilnd Floor; ' 

'F:'.K. 'I'.raders',<  _' "
Parmer'ship"--Fir:r1.»-- V 
C/o. T';..Vait.thiValtr;_garn Pillai & Sons.
; No,_150, Madirraj Road.
v"'~".;Na_Ktvhnua_In'  ..... 
_  Kcfwjilpattj,
  -.I)1'ndigul District.
 

Respondents

erl.R.p. is filed U/s.39'7 r/W. 401 Cr.P.C. by the l;fi\dvocate,_.for the petitioner praying that this Horrble Court pleased to set aside the judgment and order dated 'o_7;0.5,2o1o passed by the Add]. S.J. a P.O., F'ICeIII, Mayo Hall Unit, Bangalore in Crl.A.No.25087/2009 and further be pleased to convict the respondent by upholding the trial " Eiotlrt judgment and order dated 28.07.2009 passed by the V 'T /fl / ? Acid}. Judge, Court of Smail Cauaes amd 2:113"

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