Madhya Pradesh High Court
M/S Ani Technologies (P) Ltd vs The State Of Madhya Pradesh on 11 May, 2015
WP-6002-2015
(M/S ANI TECHNOLOGIES (P) LTD Vs THE STATE OF MADHYA PRADESH)
11-05-2015
Shri R. N. Singh, Senior Advocate, with Shri Siddharth Seth, Shri
Khalid Arshad and Shri Akshay Pawar, Advocates, for the
petitioners.
Smt. D. K. Bohre, Government Advocate, for respondent/ State.
Heard on the question of admission.
This petition is admitted for final hearing. Also heard on the question of interim relief. The issued raised in the present petition is that The Legal Metrology Act, 2009 would not be applicable in the facts of the case. However, the vehicle attached by the respondents vide Annexure P9 may be directed to be released on Supurdginama in addition to the direction of continuation of interim order passed earlier by this Court.
Considering the aforesaid, it is directed that the vehicle of petitioners seized by the respondents be released on Supurdginama of the Manager of this area situated at Bhopal namely Shri Sushil Doshi in the sum of Rs.50,000/- to the satisfaction of the officer concerned. In addition thereto, the order passed on 30.4.2015 shall remain in operation till the next date. Let reply be filed by the State on or before 22.6.2015. List on 29.6.2015.
If so advised, the rejoinder be filed to this petition within the said period.
(J.K. MAHESHWARI) JUDGE