February 11, 2019:
Delhi High Court Judge, Justice Pratibha M. Singh in the matter of SOCIETE DES PRODUITS NESTLE S.A & ANR v. MOHD ZAHID AND SONS & ORS has asked Ministry of Health & Family Welfare and the Food Safety and Standards Authority of India (FSSAI) for taking steps for curbing the menace of manufacturing of counterfeit goods.
Nestlé, a world renowned company in the FMCG sector had filed a John Doe suit in the Hon’ble High Court of Delhi for preventing various third parties that were found by Nestlé to have been actively involved in facilitating the illegal distribution, manufacturing, offering to sell and sale of counterfeit NESCAFÉ instant coffee.
The present John Doe suit was filed by Nestlé in the interest of its brand and the public at large who ought to be protected from being subject to counterfeit edible products, which was granted by the Hon’ble High Court of Delhi. During the raids conducted by the Local Commissioners, multiple manufacturers were found to be counterfeiting food products.
The matter recently came up before the Hon’ble Mrs. Justice Pratibha M. Singh who, considering the gravity of the issue of Food counterfeit sought involvement of the Ministry of Health & Family Welfare and the Food Safety and Standards Authority of India (FSSAI) to investigate about the license status of counterfeit manufacturers listed in the suit and also suggest steps already taken and can be further taken in order to stop sale of counterfeit food products revealed in the suit vide order dated 20.12.2018.
Read Order @LatestLaws.com:
HC order on Counterfeiting of Nestle Instant Coffee (Downloadable PDF)
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