Madhya Pradesh High Court
M/S Tele Worls Marketing Formally Known ... vs Food And Drug Administration ... on 22 November, 2016
WP-7581-2016
(M/S TELE WORLS MARKETING FORMALLY KNOWN AS TELE SHOPPING NETWORK PVT. LTD.
THROUGH SUDHANSHU SHARMA Vs FOOD AND DRUG ADMINISTRATION MAHARASHTRA STATE)
22-11-2016
Shri A.K. Chitale, learned senior counsel, assisted by Shri Vijay
Tulsiyan, for the petitioner.
Heard on admission and interim relief.
Issue notice to the respondents on payment of process fee within
three working days by registered AD returnable within four weeks.
On perusal of the record it appears that the impugned order Annexure P/1 dated 15.10.2016 has been passed by the respondent No.2 on issuing the direction by this Court in MA No.1379/2016. The perusal of the last para of the order reveals that till final decision of the authorized person respondents No.1 to 4 are permitted to telecast the advertisement of the appellant.
Shri Chitale, learned senior counsel stated across the Bar that till date no order of the authorized person is passed.
Considering the aforesaid, it is directed that the respondents No. 3 to 6 shall be permitted to telecast the advertisement of the appellant till the next date of listing.
List this case for further orders on 10th January, 2017. Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE shukla