Hidaytullah Ahemadmiya Shaikh vs State Of Gujarat
2021 Latest Caselaw 10310 Guj

       C/FA/1991/2021                                      ORDER DATED: 02/08/2021


            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1991 of 2021
                                 With
         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1991 of 2021
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                        HIDAYTULLAH AHEMADMIYA SHAIKH
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR MD MODI(1318) for the Appellant(s) No. 1
MR MANRAJ BAROT, AGP for the Respondent(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                                Date : 02/08/2021
                                   ORAL ORDER

This appeal arises out of judgment and decree dated 01st April, 2021 passed by Presiding Officer, Food Safety Appellate Tribunal, State of Gujarat, Gandhinagar, whereby order dated 17th December, 2018 passed by the Adjudicating Officer & Deputy Resident Additional Collector in Adjudicating Application No.32 of 2017 holding the appellant- applicant guilty was maintained, however the penalty was reduced from Rs.03,00,000/- to Rs.75,000/-. It was stated that amount of penalty of Rs.75,000/- has been deposited by the appellant-applicant.

2. Appeal is admitted.

3. Learned Assistant Government Pleader Mr.Manraj Barot waived service of notice of admission on behalf of respondent No.1 - State.

ORDER IN CIVIL APPLICATION

To be heard with main Appeal.

(N.V.ANJARIA, J) ANUP