Supreme Court - Daily Orders
The State Of Karnataka vs Pepsi Co. Holdings India Ltd Through ... on 13 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.26 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38680/2018
(Arising out of impugned final judgment and order dated 29-06-2018
in STRP No. 329/2017, STRP No. 417/2017, STRP No. 418/2017 passed
by the High Court Of Karnataka At Bengaluru)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
PEPSI CO. HOLDINGS INDIA LTD THROUGH MANAGER Respondent(s)
(FOR ADMISSION and I.R. and IA No.155177/2018-CONDONATION OF DELAY
IN FILING and IA No.155178/2018-EXEMPTION FROM FILING O.T.)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Devadatt Kamat, Addl. Adv. Gen.
Mr. V. N. Raghupathy, AOR
Mr. Rajesh Inamdar, Adv.
Mr. Aditya Bhat, Adv.
Mr. Parikshit P. Angadi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with SLP(C)...CC Nos. 58-105/2017.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.11.14 16:56:49 IST Reason: