M/S Bayer Cropscience Limited vs M/S Vetrivel Agro Traders on 24 February, 2011

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Karnataka High Court

M/S Bayer Cropscience Limited vs M/S Vetrivel Agro Traders on 24 February, 2011

IN THE) HIGH COURT OF KARNATAKA AT BANGALORE

XJATED THIS THE 247'" DAY OF' FEEBRUARY, 2013

BEFORE

'"E'f~iE,1 I-"£€)N'BLE MR. JUSTICE av. jPIN'f§)"' 5    

CRL.;R.P. NO. 871 01? 20 10    ' 
E3E'}fVVE1E3N:-- " "

M/' Baye1' C1'OpSCi€f11C€$ Li1I'3'i'i;>E:€Z_1,

Formerly known as: ' _ 

Bayer Cropscience 11'1d.ia. LiI1aE':;.eéii';._ 
Baye1'I11c1:ia Limited, _   
AW::1tis Cropscience Inr ALifi'.'ii€C1.A  _ V 
Ag§:reVoII1diaLtd.. "  _   j  _ 
Rh0ne»?oL1in(:ea.gro C}1en1in5:a1s L.i1'I"i£f:.<:,«:3., " V  '
imvixig its Regd. .{)fi"1c<~: ;=s:i*;'*v. . if = " 7
"Bayer Housef'...,  "_' 3 . 
1*-Iy1'.indaim_:i   .   
I-'c>wai, IX/Iu.1:t'3'b2:i"e 3}UC1___    V. K

A1530 Regianaii' V{")i"f"i_Q€;%3V at. -- _ ' _
"&3f11~es_i.1ta. '«ii3u:.z-1:1"; ~_ % 
#87. KR. 1-"<:<'>.a1d.' _ '  a 
#206 8»: 20:, 'EE VFIGQ1-, ; =
Ba11§ga1o1*e --''."56C} 004. 
Eﬁtpcgi. By. its-3 §Bi13_1';1€:s$ 1\'Ia11ager,
 '~  1%/_I_1-..,i_'_}%21I}3§§sE1 Iyer, f".'z%;"IAIo1der,
_ A  A _ _  Peciiizioamr
 V {By  R:1€; .Pr'asaci and Ca, Aclvocatzea)

 1. ..M/«fax Vc:>.t;1'iveE Agra T1'Eiid€i'S,
 _ j I-*3.-1"i;:1ership E<'ir.n1,
 No.129/61, I£21sf:iM3.rret Stretﬁ.
 Had F100;'.
Mad'umi.

 



E\J

Tamil Nzzdu-
Rep. by its Farmers as below.

2. Mr. V. Muthaiah,

Pa1"£n.::=:r,

M / s, Vetirivei Agra '1'rad<%:rs.
No. 129/6}, Easi Marmi': ﬁtree,
liznd Floor,

M21du.:<'ai ,1"I"i

Smiet Qf"1.'a111iI. Nadia.

3. Mr. M. Venkat:esh, 

Pa1"£:r1er,  
M/55. Vetriveri. Agra 'Frade11<Js,"-_ 
No. 129/ 81 , East §x§3.rretVAS€:"t:céti,  --.
ﬁnd Floor, MadL11*a_i;" _   "
State? oi'TaI1'1iI Nadu,  '

A§se:;Qfi3§x:- ﬁt:.._    
M/s. V6tri.vgi:-f»V'f{\g;"o--Traders.  " 

Part};-@'1~s Q1"1i'7ir«zfa_j1,V    
1\/hf.  Mii_;é'$1a1ia}: ' Lm d.f_M_;*§ 'M. \€enI{a1t.esh,
235,. Ki)!ta11?ipa;{1,1*'«R0ad,  
,~'v\'&rE?1f.}1E;'}.}:A1"1'V.?'-v.,624='T~'§~U3,3 '_
$ D'i31Cii.gL1.E   
Te1.zr1ii*Nad£,:. '  '
 " V' R€:sp<3nd<::'m.i,s

V  73115 C1'E.'R.a'P&. is filed. U/£9,397 1'/W. 401 Cr.P.C- by the

" V' ~._AAdvmE:a£;eA fuxf the 1I)VV€'.'i'I".fi'()I1f.",1.' praying that this I"-foxfbie Cm.1r't.

V Vnxzly be picaéeci to set aside the judgment and 03'<:ie'r daierd

 0vT,o5..2@,_,1.0. ';;;2;s':s:;ad by me Advil. 5.3. 652. 13.0., E<"'i'CwI}I, Mzzxyn

"'H2i~i3"i__ I_}"":'f:'i*£;I" ~£3211'1g'aI0re in Cr1.A.No.25088/2009 and fE.EI'f.i}"1(5'1' be:

pi€~:a1sed $0' L'éi::;s§1.\;i(:t the responcient by 1.1ph01c1_i1"1g the ma}

_ <:cn..i'rf: jt;_C1gI:1'é1"1t and order (iaied 28.07.2009 passed by ihcz V

  Adtil. ~~J'u;dge, Coam; of Small Causses and 24*" ACMM,
 _ ':3amga1orc- in C.C.No.26979/2006 1.1/5. 138 03' M. Act.

 . '   T1'11's Revision P€3'i'iti()1"'i is Coming for o'r<:ie:rs on this day,
"  {lac co1.1ri made. the foiiowing:

 



5 '-M

ORDER

Learned Counsel for the peiiticnrner files a n1_r;:'3i'1'c;..':3<:e::_il.~:img"A _ to Ccrlvert the Crimi1:1.a1 Rcavision p€'.f1'?T,iOI1....i1j1:fI€3u i'33:f11"22AEz"z;'4 iI 1i" ggwf Pern'1it.i,ed. Office to c:0mn:j:"r't the j{:F_1:?1}§'l1€}'1_ Ei.e;mfssis::§ri1.

fﬁiﬁimé - % A Peti.it3'o_n into CI'iII1§I'1aI;f?i%3fii'GEM1:i}.rIJi"1' View (J :f7.'t1.1<i $a&ué:.E:,V'VC2'in5};\i:i.a1 R€,'.ViSi0l'"; Petitioxl No.87 1 /2010 :c.ii{3ssec3. A M % Iumig 1~":5;g* {.Fr::":'>'é>£';a=.x":",,-€.'t'*'z',"£ "«»533;;€?'l»§?- '*3 5% 2r3«~:"~x W? . «:;:%:::r: EL ¢\"'°"V'\""-'" "~"j,f.'§§C.::..»,;zu w.:f':f>.A :m'**:w BVPJ: CRL.R.P.NO.87I/2010 18.03.2011 ORDERS ON BEING SPOKEN T0 In the order dated 24.02.2011, i%r1$tead---.§§:f V' petition, the word. criminal appeal:-rf1'z3;3z. be Office i$ directed to issue 21 fi'e_sh--_;:'ertifi&:*g.i <:<)py".,_"~.. ' {ig_x.3UDGE

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Karnataka High Court

M/S Bayer Cropscience Limited vs M/S Vetrivel Agro Traders on 24 February, 2011