Bombay High Court
M/S Byer Bio Science Pvt. Ltd. Bayer vs The State Of Maharashtra District ... on 29 July, 2024
Author: G. A. Sanap
Bench: G. A. Sanap
1 23 apl465.24.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (APL) NO. 465 OF 2024
M/s BAYER BIO-SCIENCE PVT. LTD. AND ANOTHER
VERSUS
STATE OF MAH., THRU. DIST. AGRICULTURE AND SEED INSPECTOR, Z.P., AKOLA
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. Amol Deshpande, Advocate for the applicants.
Mr. S. S. Hulke, A.P.P. for the respondent.
CORAM : G. A. SANAP, J.
DATE : JULY 29, 2024.
1. Three weeks time is granted to the learned APP for filing reply.
2. If the reply is filed within three weeks, then the matter shall proceed without reply.
3. Stand over after three weeks.
( G. A. SANAP, J. ) Diwale Signed by: DIWALE Designation: PS To Honourable Judge Date: 29/07/2024 20:11:09