Madhya Pradesh High Court
M/S K. Kapoor & P.R. Mahant vs Union Of India on 7 November, 2012
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W.P. No. 11887 of 2012
07.11.2012
Shri Anubhav Jain with Shri Saket Agrawal, Counsels for
the petitioner.
Shri S.A. Dharmadhikari, Counsel for the respondents.
It is informed by Shri Dharmadhikari that some identical matters have been transmitted to the Supreme Court and he may be allowed a short time to ascertain whether this case which is listed for the first time can be transmitted to the Supreme Court or not.
In view of the aforesaid, as prayed, be listed for hearing in the month of December,2012. In the meantime, Shri Dharmadhikari shall seek instructions and to inform this Court about the factual position.
Learned counsel appearing for the petitioner submitted that for selling product out of the district, petitioners are required to obtain license and if the product is sent to other district for sale by the petitioners, they are held liable for infringement of various provisions under Food Safety and Standard Act,2006. It is submitted that till next date of hearing, respondents may be restrain to take any coercive action in this regard.
To this Shri Dharmadhikari, learned counsel appearing for the Union of India submitted that previously the last date of obtaining the lisence was 5th August,2012 but now it has been extended for further period of six months up to 5th February,2013 and no action is intended merely because of breach of obtaining lisence.
In view of the aforesaid, statement of respondent, no order is required on the prayer of ad interim writ.
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W.P. No. 11887 of 201207.11.2012 Prayer of ad interim writ will be consider after receiving the reply filed by the respondents.
List in the 3rd week of December,2012.
Petitioners are directed to serve extra copy of the petition to Shri Dharmadhikari during the course of the day against acknowledgment.
C.C.as per rules.
(Krishn Kumar Lahoti) (Smt. Vimla Jain)
Judge Judge
vj
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W.P. No. 11887 of 2012
07.11.2012