Monsanto India Ltd vs State Of J And K And Another
2022 Latest Caselaw 450 j&K

                                                                             S. No. 02

                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU

                                                                        CRMC No. 158/2011
                                                                         CrlM No. 145/2022
                                                                            IA No. 169/2011


           Monsanto India Ltd.                                      ...Appellant/Petitioner(s)

                                   Through :- Mr. Sunil Sethi, Sr. Advocate with
                                              Mr. Mohit Vaid, Advocate.

                                                V/s

           State of J and K and another                                    ...Respondent(s)

                                   Through :- Ms. Chetna Manhas, Advocate vice
                                              Mr. Amit Gupta, AAG for R-1.
                                              Mr. K.L. Pandita, Advocate for R-2.


           Coram:              HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                                 ORDER

CrlM No. 145/2022

Subject to all just exceptions, application is allowed and judgment

dated 27.03.2018 is taken on record.

Application is 'disposed of.'

CRMC No. 158/2011

Learned counsel for the petitioner to furnish copy of the judgment

dated 27.03.2018 passed in Pet. U/S 561-A No. 157/2011 within a week's

time.

List on 09.05.2022.

Interim direction, if any, to continue till next date of hearing.

(JAVED IQBAL WANI) JUDGE Jammu RENU BALA17.03.2022 2022.03.19 10:59 Renu I attest to the accuracy and integrity of this document