Bombay High Court
Ronak Mehta vs Bdr Pharmaceuticals International ... on 29 August, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
37-WP-249-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 249 OF 2022
WITH
INTERIM APPLICATION NO. 1186 OF 2022
Ronak Mehta ...Petitioner
Versus
BDR Pharmaceuticals International
Private Limited And Anr. ...Respondents
....
Ms. Priyanka Pandey h/f Mr. Gaurav Parkar, Advocate for the Petitioner.
Mr. Amit T. a/w Mr. Vineet Jain Advocate for Respondent No.2 in W.P.
Mr. A. R. Patil, APP for the Respondent - State.
....
CORAM : PRAKASH D. NAIK, J.
DATE : 29th AUGUST, 2022.
PER COURT:
1. At the request of learned advocate for the Petitioner, stand over to 26th September, 2022.
2. Interim relief granted earlier shall continue to operate till the next date.
(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT JAMADAR Date:
2022.08.30 Sajakali Jamadar 1 of 1 14:40:53 +0530