Supreme Court - Daily Orders
Food Inspector/Food Safety Officer vs Virender Kohli on 16 February, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.49 COURT NO.11 SECTION II
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.) Diary No(s).
34295/2014
(Arising out of impugned final judgment and order dated 25/04/2014
in CRLLP No. 702/2013 passed by the High Court Of Delhi At New
Delhi)
FOOD INSPECTOR/FOOD SAFETY OFFICER Petitioner(s)
VERSUS
VIRENDER KOHLI Respondent(s)
(office report on default)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr.R.S.Chauhan,Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In case, defects pointed out by the Registry are not cured within four weeks from today, the SLP will stand dismissed.
(Y.P. Dhamija) (Subhash Kumar)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.03.17
12:41:30 IST
Reason: