Supreme Court - Daily Orders
Food Safety And Standards Authority Of ... vs Danisco (India) Pvt. Ltd. on 10 February, 2016
ITEM NO.77 REGISTRAR COURT. 2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 25727/2015
FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA Petitioner(s)
VERSUS
DANISCO (INDIA) PVT. LTD. AND ANR. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 25842/2015
(With Interim Relief and Office Report)
Date : 10/02/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shadan Farasat,Adv.
Mr. Mansoor Ali, Adv.
For Respondent(s)
Mr. S. S. Shroff,Adv.
Mr. Arjun Pall, Adv.
Mr. Merusagar Samantaray, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 25727/2015
Respondent no.1 has already filed the counter affidavit. Learned counsel for the petitioner shall file the affidavit in proof of dasti service of notice already issued to the unserved Respondent no.2 within a period of four weeks, as a last chance.
Signature Not Verified SLP(C) No. 25842/2015 Digitally signed by Sushma Kumari Bajaj Date: 2016.02.11 12:26:10 SCTReason: Four weeks time, as a last chance, is given to the learned counsel for the respondent no.1 to file the counter affidavit.
Contd..2/-
Item No. 77 - 2 - SLP(C) No. 25727/2015 Four weeks time, as last chance, is given to the learned counsel for the petitioner to comply with the terms of the order dated 07.12.2015 of this Court in respect of respondent nos. 2 and
3. List the matter on 01.04.2016.
(M V RAMESH) Registrar PS