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Baccarose Perfumes And Beauty Products ... vs Central Bureau Of Investigation on 19 February, 2024

Author: Abhay S. Oka

Bench: Abhay S. Oka

     ITEM NO.8                                 COURT NO.7                    SECTION II-B

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                         No(s).    13422/2023

     (Arising out of impugned final judgment and order dated 15-09-2023
     in CRA No. 783/2017 passed by the High Court of Gujarat at
     Ahmedabad)

     BACCAROSE PERFUMES AND BEAUTY PRODUCTS PVT. LTD.                          Petitioner(s)

                                                        VERSUS

     CENTRAL BUREAU OF INVESTIGATION & ANR.                                    Respondent(s)

     (IA No.214377/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 19-02-2024 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ABHAY S. OKA
                           HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)
                                        Mr. Ritin Rai, Sr. Adv.
                                        Mr. Shamik Shirishbhai Sanjanwala, AOR
                                        Mr. Raheel Patel, Adv.
                                        Mr. Shantanu Parmar, Adv.

     For Respondent(s)
                                        Ms. Swati Ghildiyal, AOR
                                        Ms. Devyani Bhatt, Adv.

                                        Mr. Rajat Nair,Adv.
                                        Ms. Chitrangda Rastravara,Adv.
                                        Mr. Shagun Thakur,Adv.
                                        Mr. Shantnu Sharma,Adv.
                                        Mr. Akshaj,Adv.
                                        Ms. Rajeshwari Shankar,Adv.
                                        Mr. M.K.Maroria, AOR

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Time of four weeks is granted to file counter Signature Not Verified Digitally signed by Anita Malhotra Date: 2024.02.20 affidavit. Rejoinder affidavit, if any, be filed within 17:13:28 IST Reason: two weeks thereafter.

 List on 30th April, 2024.

Interim relief granted earlier by this Court shall continue to operate.

(ANITA MALHOTRA)                         (AVGV RAMU)
   AR-CUM-PS                            COURT MASTER




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