Pernod Ricard India Pvt. Ltd vs The Union Of Inda Thr Joint ...
2023 Latest Caselaw 563 Bom

                                                                1               14 rpw 1-23 in wp 10630-22-c


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                                   REVIEW PETITION NO.1 OF 2023
                                                                          IN
                                                 WRIT PETITION NO.10630 OF 2022


                        Pernod Ricard India Private Limited                         ... Petitioner
                                         V/s.
                        The Union of India and ors.                                 ... Respondents
                                                                    ---
                        Mr.Dil Jit Singh Ahluwalia with Mr.Sandeep Aok, Mr.Raghav Taneja
                        and Mr.Angad Singh Ahluwalia i/by M/s Vidhii Partners, Advocates
                        for the Petitioner.
                        Ms.Shehnaz V. Bharucha with Mr.Satyaprakash Sharma, Advocates for
                        the Respondents.
                                                    ---

                                                         CORAM : NITIN JAMDAR AND
                                                                 ABHAY AHUJA, JJ.

DATE : 16 JANUARY 2023.

P.C.:-

1. After hearing the parties, by a detailed judgment the writ petition was rejected. The grounds in Review petition read as if it is an appeal memo. No case for exercise of review jurisdiction is made out. Review petition is dismissed.

(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) Priya Soparkar Digitally signed by PRIYA PRIYA RAJESH RAJESH SOPARKAR SOPARKAR Date:

2023.01.20 10:48:32 +0530