Delhi High Court
M/S Mehak Cusines Private Limited vs Government Of National Capital ... on 2 March, 2017
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 02.03.2017
+ W.P.(C) 1675/2017
M/S MEHAK CUSINES PRIVATE LIMITED ..... Petitioner
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr C.M.Lall, Ms Shobhana Takiar, Mr Prabhu Tandon
and Ms Nancy Roy with Captain Arun Chopra, Director
of the Company in person.
For the Respondent : Ms. Swaty S.Malik, Advocate with Mr A.K.Singh,
designated officer.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
02.03.2017
SANJEEV SACHDEVA, J. (ORAL)
W.P.(C) 1675/2017 & CM No.7492/2017(stay)
1. Learned counsel for the petitioner submits that the petitioner has
made all compliances with regard to the deficiencies pointed out by the
designated officer except installation of hands free taps and chimney.
2. Learned counsel submits that for both the above requirements,
orders have been placed and the same are likely to be installed within one
week from today.
3. Further, it is contended that subsequent to filing of the petition, a
notice dated 22.02.2017 was pasted on the premises of the petitioner
contending that a video clip was viral on the social media alleging that the
activity of kneading of Atta by feet by one of the workers of the petitioner
was being undertaken. It is submitted that the alleged video clip, does not
in any manner show the activity of kneading of Atta.
4. Captain Arun Chopra, Director of the petitioner - Company is
present in Court and undertakes that the above referred two deficiencies
would also be rectified within a period of one week from today. The
undertaking is accepted.
5. Learned counsel for the respondent under instructions from the
Designated Officer submits that premises of the petitioner was inspected on
20.08.2017 and it was found that the petitioner had complied with the
requirements, as indicated by the designated officer except for the above
two referred issues. She submits that the designated officer has found
substantial improvement and is of the view that appropriate compliances
have been done by the petitioner.
6. With regard to the video clip, it is contended that no such issue was
found at the time of any of the inspections carried out by the designated
officer. It is submitted that during the inspection on 20.08.2017, a dough
kneading machine was found installed in the premises. Status report along
with CDs produced, the same is taken on record. The Registry is directed
to upload the digital version of the CDs and merge with the portfolio.
7. In view of the undertaking given by the petitioner as well as the
status report filed by the respondent, that shows that the designated officer
is satisfied that the petitioner has taken sufficient measures for justifying
lifting of the Order of Emergency Prohibition, the notices dated 20.02.2017,
21.02.2017 and 22.02.2017 are recalled and the Emergency Prohibition
Order is directed to be lifted.
8. The petitioner, however, would be bound to comply with the
undertaking given and the respondent - designated officer would be free to
carry out any further surprise inspections at any time, in accordance with
law.
9. The Writ Petition is disposed of in the above terms.
10. Dasti under signatures of the Court Master.
MARCH 02, 2017/'Sn' SANJEEV SACHDEVA, J
