M/S Pfizers Limited vs M/S Tuteja Medical Agencies
2025 Latest Caselaw 4382 Chatt

Chattisgarh High Court

M/S Pfizers Limited vs M/S Tuteja Medical Agencies on 11 September, 2025

                                                                    1




                                                                                    2025:CGHC:46546
                                                                                                   NAFR

                                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                         ACQA No. 162 of 2022

                            M/s Pfizers Limited Plot No. C/70, Block G, Bandra Kurla Complex Bandra ,
                            Mumbai, Branch Deopuri, Raipur, District Raipur Chhattisgarh. Through Its
                            Authorized Rahul Chhabda, S/o Jogendra Lal Chhabda , R/o Link Road, Bilaspur
                            Chhattisgarh. Now Through Its Authorized Signatory Sanjay Gajanan Imarate, S/o
                            Shri Gajanan Imarate, Aged About 48 Years, Working As Distribution Executive, At
                            O/o The Pfiers Limited, CFA , Mehadia And Sons, Nagpur, At Village Gondkhairi,
                            Amrawati Road, Bye Pass Road, Nagpur, District Nagpur Maharastra.
                                                                                            ... Appellant
                                                                  versus
                            M/s Tuteja Medical Agencies Through Prop. Navjeet Singh Tuteja, S/o Amrik Singh
                            Tuteja, Address Shop No. 7, New Medical Complex , G.E. Road , Police Station
                            Maudahapara, Raipur District Raipur Chhattisgarh.,
                                                                                            ... Respondent

For Appellant : Ms. Shrijita Kesharwani, Advocate appears on behalf of Shri Rajesh Kumar Kesharwani, Advocate.

For Respondent : None.

SB: Hon'ble Shri Justice Sanjay S. Agrawal

Order on Board 11/09/2025

1. Counsel for the appellant prays for withdrawal of this appeal with liberty

to avail the alternative remedy as provided under the law.

NARESH KUMAR KUMAR KAMDE Date:

KAMDE 2025.09.11

2. The appeal is, accordingly, dismissed as withdrawn with the aforesaid 16:40:22 +0530

liberty.

3. Registry is directed to return the certified copy of the impugned

judgment dated 11/04/2022 passed by the Judicial Magistrate First

Class, Raipur, District Raipur (C.G.) in Criminal Complaint

No.2803/2016 to the counsel for the appellant after obtaining the

photocopy of the same.

Sd/-

(Sanjay S. Agrawal) JUDGE Kamde