Supreme Court - Daily Orders
Food Safety And Standards Authority Of ... vs Vital Nutrceuticals Pvt Ltd on 13 August, 2014
b SLP(C).......CC 13024/14 1
ITEM NO.602 COURT NO.7 SECTION IX
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 (C)......CC No(s
).
13024/2014
(Arising out of impugned final judgment and order dated 28/01/2014,
30/06/2014 and 01/08/2014 in WP No. 2746/2013 passed by the High
Court of Bombay)
FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA Petitioner(s)
VERSUS
VITAL NUTRCEUTICALS PVT LTD AND ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 13/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Ranjit Kumar, SG
Ms.Tasneem Ahmadi, Adv.
Mr.Mehmood Pracha, Adv.
Ms.Movita Mohan, Adv.
Mr. Shadan Farasat, Adv.
Mr.Gaurav Govinda, Adv.
For Respondent(s) Dr.Abhishek Manu Singhvi, Sr.Adv.
Mr.V.Giri, Sr.Adv.
Mr. Dheeraj Nair, Adv.
Mr.Kunal Mimani, Adv.
Mr.Amit Bhandari, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Taken on board.
Delay condoned.
Signature Not VerifiedIssue notice, returnable within two weeks.
Digitally signed by Satish Kumar Yadav Date: 2014.08.14Mr.Dheeraj Nair, Advocate, accepts notice on behalf of 16:54:55 IST Reason:
respondent Nos.1 and 2.SLP(C).......CC 13024/14 2
Let service be effected upon respondent No.3 within two weeks. Liberty to serve respondent No.3 through its standing counsel in this Court.
Pleadings be completed by filing counter affidavit within four weeks.
Rejoinder affidavit, if any, be filed within a further period of two weeks.
List on 14.10.2014.
In the meantime, the operation of the impugned judgment shall remain stayed.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR