Gujarat High Court
Pepsi Co India Holdings Private Ltd vs Union Of India & on 19 August, 2013
Author: Jayant Patel
Bench: Jayant Patel
PEPSI CO INDIA HOLDINGS PRIVATE LTD....Applicant(s)V/SUNION OF INDIA R/SCR.A/2281/2008 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 2281 of 2008 ============================================================== PEPSI CO INDIA HOLDINGS PRIVATE LTD....Applicant(s) Versus UNION OF INDIA & 2....Respondent(s) ============================================================== Appearance: MR CHETAN K PANDYA, ADVOCATE for the Applicant(s) No. 1 MR HRIDAY BUCH, ADVOCATE for the Respondent(s) No. 1 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 2 RULE SERVED for the Respondent(s) No. 3 ============================================================== CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL Date : 19/08/2013 ORAL ORDER
It has been stated by Mr.Buch for the respondent that Special Leave to Appeal (Civil) No.19368/12 against the judgment of the Delhi High Court is still pending before the Apex Court.
Hence, adjourned.
(JAYANT PATEL, J.) bjoy Page 1 of 1