Bombay High Court
Godfrey Philips India Ltd Through ... vs The State Of Maharashtra And Ors on 25 July, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
909.WP.3690.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.3690 OF 2019
Godfrey Philips India Ltd. & Anr. .....Petitioners
Versus
The State of Maharashtra & Ors. .....Respondents
Mr. Amit Desai, Senior Advocate a/w. Ashish Kamat, Abhay Jadeja,
Pradeep Mane, Jay Zaveri i/b. M/s.Crowford Bayley & Co. for the
Petitioners.
Mrs. A.S. Pai, APP for the Respondent-State.
CORAM : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
DATE : 25th JULY, 2019.
P. C. :
1. On 06.07.2019 the petitioners have been issued notice by the Drug Inspector (Greater Mumbai), Food and Drugs Administration, M.S., Mumbai SI pursuant to an inspection of the stock and it is the contention of the petitioners that the stock inspected was in form of e-Cigarettes and it is covered by the order dated 18.03.2019 passed by the Delhi High Court in WP(C) No.2688 of 2019, WP(C) No.2351 of 2019 and WP (C) No. 2735 of 2019 whereby by a detailed order the learned Single Judge of the Delhi High Court has stayed the impugned circular issued by the respondent no.1.
2. Mr. Desai, learned counsel for the petitioners would submit that the petitioners are entitled for the similar reliefs and the stock which has been seized by the respondents needs to be released.
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909.WP.3690.19.doc
3. Learned APP seeks time till Tuesday. At his request, place the matter on Tuesday i.e. on 29.07.2019. In the meanwhile, we direct that the respondents will not proceed further by initiating any action as contemplated in the notice dated 06.07.2019.
4. Place the matter on 30.07.2019 "High on Board".
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