Supreme Court - Daily Orders
Manik Hiru Jhangiani vs The State Of Madhya Pradesh on 2 August, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.101 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7041/2016
(Arising out of impugned final judgment and orders dated 13-05-2016
in MCRC No. 10611/2015 passed by the High Court of M.P., Bench at
Indore)
MANIK HIRU JHANGIANI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
([ PART-HEARD BY : HON'BLE ABHAY S. OKA AND HON'BLE SANJAY KAROL,
JJ. ][ TOP OF THE BOARD ]
IA No. 14930/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 14931/2016 - EXEMPTION FROM FILING O.T.) Date : 02-08-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. Sajjan Poovayya, Sr. Adv. Mr. V P Singh, Adv.
Mr. Kamal Shankar, Adv. Ms. Arti Singh, AOR Mr. Atul N, Adv.
Mr. Kshitiz Rao, Adv. Mr. Raghav Seth, Adv. Mr. Palash Maheshwari, Adv. Ms. Sanjanthi Sajan Poovayya, Adv. Mr. Aakashdeep Singh Roda, Adv. Ms. Pooja Singh, Adv. Mr. B P Singh, Adv.
For Respondent(s) Mr. Nirmal Kumar Ambastha, Adv. Mr. Pashupathi Nath Razdan, AOR Mr. Mirza Kayesh Begg, Adv. Ms. Maitreyee Jagat Joshi, Adv.Signature Not Verified
Mr. Astik Gupta, Adv.Digitally signed by Anita Malhotra Date: 2023.08.03 15:06:27 IST Reason: 1
UPON hearing the counsel the Court made the following O R D E R Submissions are heard.
Judgment is reserved.
Written submissions, if any, to be filed within three days.
(ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER List of Acts referred to:
1. The Food Safety and Standards Act, 2006
2. The Prevention of Food Adulteration Act, 1954.2