Bombay High Court
M/S. M.S.S. Foods And Processor Thr. ... vs The Commissioner Of Food Safety And Drug ... on 11 January, 2021
Author: Avinash G. Gharote
Bench: S.B. Shukre, Avinash G. Gharote
1 Cri.W.P.793.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO. 793 OF 2019
M/s. M.s.S.Foods & Processor, through its partner Amarchand Upadhyay,
..VS..
The Commissioner of Food Safety and Drug Administration, Maharashtra State, and Ors.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Nazim Qureshi, Advocate h/f Shri A. M. Sudame, Advocate
for the petitioner.
Shri A. S. Fulzele, Addl. P.P. for the respondent Nos.1 to 3.
CORAM : SUNIL B. SHUKRE AND
AVINASH G. GHAROTE, JJ.
DATED : 11th January, 2021 Heard Shri Nazim Qureshi learned counsel h/f. Shri A. M. Sudame, learned counsel for the petitioner and Shri A. S. Fulzele, learned Addl. P.P. for the respondents.
2. The Notification dated 19.07.2019 challenged in this petition was valid for a period of only one year and now its validity has come to an end. So, this petition based upon challenge to the Notification dated 19.07.2019 has been rendered infructuous.
3. There is one more reason for rendering this petition as infructuous. The issue involved in this petition is covered by the view taken by us in the judgment dated 19th June, 2019 rendered in the case of Criminal ::: Uploaded on - 11/01/2021 ::: Downloaded on - 07/02/2021 09:57:10 ::: 2 Cri.W.P.793.2019 Application No. 250 of 2019. For these reasons also this petition has been rendered infructuous.
4. The petition stands dismissed as infructuous.
JUDGE JUDGE
Kirtak
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