Bombay High Court
Pepsi Co.India Holding Private Ltd vs State Of Maharashtra And Anr on 25 November, 2021
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
26-ASWP6424-2005.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6424 OF 2005
Pepsico India Holdings Pvt Ltd ...Petitioner
Versus
State of Maharashtra & Anr ...Respondents
Mr RV Talasikar, for the Petitioner.
Mr PG Sawant, AGP, for the Respondents-State.
CORAM: G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 25th November 2021 PC:-
1. Mentioned out of turn.
2. At the request of the learned Advocate for the Petitioner and on the basis of instructions that are received, the Petition is dismissed as unconditionally withdrawn.
3. Previous orders stand vacated forthwith.
4. All concerned will act on production of a digitally signed copy SHEPHALI SANJAY MORMARE of this order.Digitally signed by SHEPHALI SANJAY MORMARE Date: 2021.11.27 10:00:33 +0530
(Madhav J. Jamdar, J.) (G. S. Patel, J) Page 1 of 1 25th November 2021