Supreme Court - Daily Orders
Inderjit Walia vs Food Inspector on 6 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.7 COURT NO.6 SECTION IIA
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.) No(s). 802/2015
(Arising out of impugned final judgment and order dated 18/12/2014
in MCRC No. 993/2012 passed by the High Court of M.P at Indore)
INDERJIT WALIA Petitioner(s)
VERSUS
FOOD INSPECTOR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to raise
additional question of law and interim relief)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. E.C. Agrawala,Adv.
Ms. Neeha Nagpal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Shashank Manish, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceedings qua the petitioner of Complaint No. 15830/2011 pending before the Court of Judicial Magistrate First Class (Special) Indore, Indore shall remain stayed.
Signature Not Verified (JYOTI GUPTA) (SHARDA KAPOOR) Sr. PA COURT MASTER Digitally signed by Narendra Prasad Date: 2015.02.13 17:38:58 IST Reason: SIGNED FOR MS. JYOTI, SR. P.A. AS SHE IS NOT HAVING DSC AND ATTENDED COURT