Sanjeewan Lal vs The State Of U.P Thru Food ...
2012 Latest Caselaw 4015 ALL

Citation : 2012 Latest Caselaw 4015 ALL
Judgement Date : 6 September, 2012

Allahabad High Court

Sanjeewan Lal vs The State Of U.P Thru Food ... on 6 September, 2012

Bench: Sudhir Kumar Saxena




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- U/S 482/378/407 No. - 3396 of 2012
 

 
Petitioner :- Sanjeewan Lal
 
Respondent :- The State Of U.P Thru Food Inspector, C/O C.M.O., Lucknow
 
Petitioner Counsel :- T.N Srivastava,Ved Ratna Misra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sudhir Kumar Saxena,J.

Learned AGA may file counter affidavit within six weeks.

List thereafter.

Till the next date of listing, the further proceedings of Case No. 20 of 1991 (State Vs. Sanjeevan Lal), under Section 7/16 of Prevention of Food Adulteration Act, pending before the court of Additional Chief Judicial Magistrate Ist, Lucknow, shall remain stayed.

Order Date :- 6.9.2012

rk/-

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