M/S. M.S.S. Foods And Processor ... vs The Commissioner Of Food Safety ...
2021 Latest Caselaw 543 Bom

                                                                                          1                                            Cri.W.P.793.2019

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                    CRIMINAL WRIT PETITION NO. 793 OF 2019
                  M/s. M.s.S.Foods & Processor, through its partner Amarchand Upadhyay,
                                                                                ..VS..
   The Commissioner of Food Safety and Drug Administration, Maharashtra State, and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri Nazim Qureshi, Advocate h/f Shri A. M. Sudame, Advocate
                                               for the petitioner.
                                               Shri A. S. Fulzele, Addl. P.P. for the respondent Nos.1 to 3.


                                                                       CORAM : SUNIL B. SHUKRE AND
                                                                               AVINASH G. GHAROTE, JJ.

DATED : 11th January, 2021

Heard Shri Nazim Qureshi learned counsel h/f. Shri A. M. Sudame, learned counsel for the petitioner and Shri A. S. Fulzele, learned Addl. P.P. for the respondents.

2. The Notification dated 19.07.2019 challenged in this petition was valid for a period of only one year and now its validity has come to an end. So, this petition based upon challenge to the Notification dated 19.07.2019 has been rendered infructuous.

3. There is one more reason for rendering this petition as infructuous. The issue involved in this petition is covered by the view taken by us in the judgment dated 19th June, 2019 rendered in the case of Criminal

2 Cri.W.P.793.2019

Application No. 250 of 2019. For these reasons also this petition has been rendered infructuous.

4. The petition stands dismissed as infructuous.

                                        JUDGE                           JUDGE


Kirtak