Supreme Court - Daily Orders
The Travancore Devaswom Board vs Ayyappa Spices on 15 May, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
1
ITEM NO.60 COURT NO.9 SECTION XI-A
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 (C) No(s). 10361-10362/2023
(Arising out of impugned final judgment and order dated 27-03-2023
in IA No. 3/2023 11-04-2023 in WP(C) No. 41743/2022 passed by the
High Court Of Kerala At Ernakulam)
THE TRAVANCORE DEVASWOM BOARD Petitioner(s)
VERSUS
AYYAPPA SPICES & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101673/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 15-05-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Biju G., Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondents.
In the meanwhile, there shall be stay of the impugned directions issued by the Division Bench of the High Court of Kerala.
Signature Not Verified
Further, the competent authority under the Food Safety and Digitally signed by Nisha Khulbey Date: 2023.05.15 17:37:50 IST Reason: Standards of India (FSSAI) shall, in the meanwhile, take random samples for the stock of Aravanam Prasadam available and get an 2 analysis done with regard to the quality and as to whether the same is fit for human consumption.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR