M/S Pfizers Limited vs M/S Tuteja Medical Agencies
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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. 158 of 2022

                            M/s Pfizers Limited, Plot No. C/70, Block-G, Bandra Kurla Complex Bandra,
                            Mumbai, Branch- Deopuri, Raipur District - Raipur (C.G.) Through Its Authorized -
                            Rahul Chhabda, S/o Jogendra Lal Chhabda, R/o Link Road, Bilaspur, C.G. Now
                            Through - Its Authorized Signatory - Sanjay Gajanan Imarate, S/o Shri 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, P.S. -
                            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

NARESH KUMAR 11/09/2025 KUMAR KAMDE Date:

KAMDE 2025.09.11 16:40:22 +0530

1. Counsel for the appellant prays for withdrawal of this appeal with liberty to avail the alternative remedy as provided under the law.

2. The appeal is, accordingly, dismissed as withdrawn with the aforesaid liberty.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.2802/2016 to the counsel for the appellant after obtaining the photocopy of the same.

Sd/-

(Sanjay S. Agrawal) JUDGE Kamde