Supreme Court - Daily Orders
Pepsico India Holdings Private Limited vs The State Of Kerala on 14 July, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.15 COURT NO.13 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 for Special Leave to Appeal (Crl.) No. 5760/2022
(Arising out of impugned final judgment and order dated 21-12-2021
in CRLMC No. 4265/2014 passed by the High Court of Kerala at
Ernakulam)
PEPSICO INDIA HOLDINGS PRIVATE LIMITED Petitioner(s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86116/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(Crl) No. 5837/2022 (II-B)
(FOR ADMISSION and I.R. and IA No.86999/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86998/2022-EXEMPTION FROM
FILING O.T.)
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Mr. Prabhas Baja, Adv.
Mr. Pranav Saigal, Adv.
Ms. Sonia Kukreja, Adv.
Mr. Rohit Chandra, Adv.
Mr. Rajesh Batra, Adv.
Ms. Nayan Gupta, Adv.
Mrs. Shirin Khajuria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within two weeks.
In addition to ordinary process, service on the standing counsel also permitted.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.07.14 16:27:41 IST Reason:(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)