Vijayrao B Patil vs The District Quality Control Inspector ...
2025 Latest Caselaw 5733 Bom

Bombay High Court

Vijayrao B Patil vs The District Quality Control Inspector ... on 17 September, 2025

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

             CRIMINAL APPLICATION(APL) NO. 1247                     OF 2025

    Vijayrao B Patil.. Vs. The District Quality Control Inspector and ors.

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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               Mr.R.D.Dhande, counsel for the applicant.
               Mr.Ghogare, APP for the non-applicant No.1.

                                        CORAM : MRS. VRUSHALI V. JOSHI, J.

                                        DATE    : 17/09/2025


                1.            Heard.

2. Issue notice to the non applicants, returnable after four weeks.

3. Learned APP waives service of notice for non- applicant No.1.

4. The applicant has challenged the complaint filed under the Essential Commodities Act,1955 on the ground that the Directors are made party, but the Company is not made party.

5. The applicant has relied on the judgment of this Court in case of Aneeta Hada Vs. Godfather Travels and Tours (P)Ltd. reported in (2012)5 SCC 661 and in the case of the State of Madras Vs. C.V. Parekh and anr. reported in AIR, 1971 SCC 447 .

Kavita
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                                      5.        As   the   Company     is   not   made    party,    the

proceedings being Regular Criminal Case No.644 of 2008 pending on the file of 7th Joint Civil Judge Junior Division and Judicial Magistrate, First Class is hereby stayed till the next date of hearing.

JUDGE

Signed by: Kavita P Kavita Tayade Designation: PS To Honourable Judge Date: 17/09/2025 18:43:37