PIRAMAL ENTERPRISES LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Associates for the petitioners, learned Advocate Ms. Dilbur Contractor for learned Advocate Ms. Kalpna K. Raval for the respondent No.2 and learned Advocate Ms. M.D. Mehta for the respondent-State in Criminal Misc. Application Nos. 25239 of 2017 and 18181 of 2018.

(2.) Heard learned Senior Advocate Mr. Mihir Thakore with learned Advocate Ms. Megha Jani for the petitioners, learned Advocate Mr. Masum K. Shah for learned Advocate Mr. K.I. Shah for respondent No.2 and learned APP Ms. M.D. Mehta for the respondent- State in Criminal Misc. Application No. 11338 of 2017.

(3.) Issue Rule in Criminal Misc. Application Nos. 25239 of 2017 and 18181 of 2018, returnable forthwith. Learned Advocates for the respective respondents waive service of Rule, and whereas Rule has already been issued in Criminal Misc. Application No. 11338 of 2017.