Glaxosmithkline Consumer ... vs State Of Punjab And Ors
2022 Latest Caselaw 10690 P&H

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH
216/3
                                             LPA No.1679 of 2017 (O&M)
                                             Date of Decision: September 7th, 2022

Glaxosmithkline Consumer Healthcare Ltd. Patiala
                                                                         ...Appellant
                                     Versus
The State of Punjab and others
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

Present:    Mr. Pawan Kumar Mutneja, Senior Advocate
            with Mr. Viranjeet Singh Mahal, Ms. Suverna Mutneja
            and Mr. Brijesh Kumar, Advocates
            for the appellant.

            Mr. Paramjit Batta, Additional Advocate General, Punjab.

            Mr. Puneet Sharma, Advocate
            for respondent No.5.

AUGUSTINE GEORGE MASIH, J. (ORAL)

For details, see judgment of even date passed in

LPA No.1676 of 2017 titled as Glaxosmithkline Consumer Healthcare Ltd.

Patiala Versus The State of Punjab and others.

(AUGUSTINE GEORGE MASIH) JUDGE

September 7th, 2022 (ALOK JAIN) Puneet JUDGE

Whether speaking/reasoned: Yes

Whether Reportable: No

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