Bombay High Court
Sanket Food Products Pvt Ltd Through Its ... vs Food Safety And Standards Authority Of ... on 28 November, 2018
Author: R.G. Avachat
Bench: S.V. Gangapurwala, R.G. Avachat
20-wp.7260.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7260 OF 2016
SANKET FOOD PRODUCTS PVT. LTD.,
THROUGH ITS DIRECTOR - VINAY NAVINCHANDRA SHAH
VERSUS
FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA,
THROUGH ITS DESIGNATED OFFICER AND ANOTHER
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Mr. A.N.Sikchi, Advocate for petitioner
Mr. A.B.Dhongade, Advocate for respondent no.1
Mr. S.G.Karlekar, AGP for respondent no.2
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CORAM : S.V. GANGAPURWALA AND
R.G. AVACHAT, JJ.
DATE : NOVEMBER 28, 2018 PER COURT Mr.Sikchi, learned Counsel for the petitioner, submits that he does not have any instructions in the matter, though the petitioner was communicated. He has also issued a letter by registered post.
2. In the order dated 29.10.2018, the statement of learned AGP was recorded that the petitioner has a remedy of appeal.
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2 20-wp.7260
3. In view of the above, the Writ Petition is dismissed for non-prosecution. No costs. [R.G. AVACHAT, J.] [S.V. GANGAPURWALA, J.] kbp ::: Uploaded on - 30/11/2018 ::: Downloaded on - 30/12/2018 10:36:53 :::