Indira vs The Commissioner Of Food Safety
2022 Latest Caselaw 3322 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                         WP(C) NO. 5376 OF 2021 (V)
PETITIONER:

     INDIRA, AGED 64 YEARS, D/O.SUKUMARAN, PROPRIETRIX, N.N.OIL
     INDUSTRIES, RAVI VARMA LANE, ATTINGAL, THIRUVANANTHAPURAM-695101.

RESPONDENTS:

  1. THE COMMISSIONER OF FOOD SAFETY, THYCAUD P.O.,
     THIRUVANANTHAPURAM-695014.

     AND OTHERS.


     Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Exhibit P4 order of
the 1st respondent, pending disposal of the writ petition.

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
24/02/2022 and upon hearing the arguments of M/S.R.SUDHISH, MUSTHAFA V.M &
M.MANJU, Advocates for the petitioner, and of ADDITIONAL DIRECTOR GENERAL
OF PROSECUTION for Respondents, the court passed the following:
                           P.V.KUNHIKRISHNAN, J.
                           ======================================================

                         W.P.(C) Nos.13855, 8755,
               10036, 11725, 23006 of 2020 and 5376 of 2021
                        =============================================================

                    Dated this the 18th day of March, 2022

                                             ORDER

Post along with the judgment papers in WP(C) Nos.41857

of 2017 and 20663 of 2018.

Interim order is extended till 23.03.2022.

Post on 23.03.2022.

sd/-

P.V.KUNHIKRISHNAN JUDGE

das

18-03-2022 /True Copy/ Assistant Registrar