Kerala High Court
The Proprietor vs Food Safety Officer on 22 February, 2021
MSA(FS) 2/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Monday,the 22nd day of February 2021/3rd Phalguna, 1942
MSA(FS) No.2/2021
For information purpose only
FSA No.14/2018 OF THE FOOD SAFETY APPELLATE TRIBUNAL/ III
ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM.
ORDER NO.C1-11635/2016 DATED 10.05.2017 ON THE FILE OF THE SUB
COLLECTOR & ADJUDICATING OFFICER, THRISSUR.
APPELLANTS/APPELLANTS NO.2 AND 3/RESPONDENTS NO.2 AND 3:
1. THE PROPRIETOR, M/S. KKR FOOD PRODUCTS,
KALADY, ERNAKULAM DISTRICT-683 550.
2. KKR FOOD PRODUCTS, OKKAL P.O., KALADY,
ERNAKULAM DISTRICT-683 550.
BY ADV.M/S R.KRISHNAKUMAR (CHERTHALA),
BIJIMOL JOSE,
TINY THOMAS.
RESPONDENT/RESPONDENT/APPLICANT:
FOOD SAFETY OFFICER, PUTHUKKAD CIRCLE,
PUDUKKAD, THRISSUR DISTRICT-680 301.
BY GOVERNMENT PLEADER
This Misc.second Appeal(Food Safety) having come up for
orders on 22.02.2021, the Court on the same day passed the
following:
O R D E R
Heard the learned counsel for the appellants and the learned Government Pleader for the respondent.
Admit.
The judgment dated 20.10.2020 in FSA.No.14/2018 on the file of the food Safety Appellate Tribunal/Addl.District Court-III, Thiruvananthapuram, which arose from Order MSA(FS) 2/2021 2/2 No. C1-11635/2016 dated 10.05.2017 on the file of the Sub Collector & Adjudicating Officer, Thrissur, stands stayed for a period of four months on condition that the appellants shall deposit an amount of Rs.20,000/- (Rupees Twenty Thousand only) before the Adjudicating Officer within one month from the date of this order.
It is clarified that in the event of failure of payment of the amount as ordered herein above, the stay order passed For information purpose only by this Court shall be automatically vacated without any further order from this Court.
Post after summer vacation.
22-02-2021 Sd/-
N.ANIL KUMAR,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR