Madhya Pradesh High Court
Mukesh Sharma vs The State Of Madhya Pradesh on 5 March, 2026
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 MSA-4-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MSA No. 4 of 2026
(MUKESH SHARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 05-03-2026
Shri Manish Sharma - Advocate for appellants.
Shri S.S. Kushwaha - Government Advocate for the State.
One of the contentions of counsel for appellant is that the copy of the
report of Food Analyst was not sent to him and, therefore, his valuable right
under Section 46(4) of the Food Safety and Standards Act to get the samples
retested from referral laboratory was violated.
Issue notice to respondents on payment of process fee by speed post
mode. Process fee be paid within three working days.
List after service of notice.
Meanwhile, the effect and operation of judgment dated 11/12/2025 passed by Principal District Judge/Appellate Authority under Food Safety & Standards Act, Gwalior in RCA No.221/2025 as well as the order dated 09.01.2025 passed by Adjudicating Authority, Gwalior in case No. Q/Food Safety/26/2023, shall remain stayed till the next date of listing.
(G. S. AHLUWALIA) JUDGE Aman Signature Not Verified Signed by: AMAN TIWARI Signing time: 06-03-2026 05:22:00 PM