Supreme Court - Daily Orders
State Of Tamil Nadu vs Jayavilas Tabacco Traders Llp on 25 April, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.6 COURT NO.3 SECTION XII
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) Nos. 5140-5142/2023
(Arising out of impugned final judgment and order dated 20-01-2023
in WA No. 2093/2018 20-01-2023 in WP No. 3076/2019 20-01-2023 in WP
No. 3084/2019 passed by the High Court of Judicature at Madras)
STATE OF TAMIL NADU Petitioner(s)
VERSUS
JAYAVILAS TABACCO TRADERS LLP & ANR. Respondent(s)
[TO BE TAKEN UP AS FIRST CASE AFTER THE FRESH CASES]
(FOR ADMISSION and I.R. and IA No.40163/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.40165/2023-EXEMPTION FROM
FILING O.T.)
WITH
SLP(C) No. 3953-3955/2023 (XII)
(FOR ADMISSION and I.R. and IA No.39588/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.39590/2023-EXEMPTION FROM
FILING O.T.)
Date : 25-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. Amit Anand Tiwari, A.A.G.
Mr. Sabarish Subramanian, AOR
Mr. Vishnu Unnikrishnan, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Kranthi Kumar, Adv.
Ms. Devyani Gupta, Adv.
Dr. Joseph Aristotle S., AOR
For Respondent(s)
Dr. Abhishek Manu Singhvi, Sr. Adv.
Signature Not Verified
Mr. Vivek Kohli, Sr. Adv.
Digitally signed by
Nidhi Ahuja
Date: 2023.04.26
Mr. Sameer Abhyankar, AOR
18:02:39 IST
Reason: Mr. Nalin Talwar, Adv.
Ms. Nishi Sangtani, Adv.
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Ms. Sugandh Rathore, Adv.
Ms. Vani Vandana Chhetri, Adv.
Mr. Aakash Yadav, Adv.
Ms. Yeshi Richhen, Adv.
Mr. Aakash Yadav, Adv.
Ms. Bhavya Bhatia, Adv.
Mr. Juvas Rawal, Adv.
Mr. Amish Tandon, Adv.
Mr. Ayush Beotra, Adv.
Mr. Harsh, Adv.
Mr. Rahul Kumar, Adv.
Mr. Aakash Thakur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Kapil Sibal, learned senior counsel appearing on behalf of petitioner. We also also heard Dr.Abhishek Manu Singhvi along with Mr. Vivek Kohli, learned senior counsel, appearing on behalf of the respondent.
We are of the view that the petitioner has made out a case for the grant of interim relief.
There will be a stay of the impugned judgment dated 20.01.2023 insofar as it is contained in paragraph 13 of the impugned judgment.
We, however, would make it clear that in case the respondents have a case that their acts or operations are not covered by the notification issued under Section 30(2)a of the Food Safety and Standards Act, 2006, they may seek redress in the appropriate forum.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
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