Vasudev vs The State Of Madhya Pradesh
2022 Latest Caselaw 16099 MP

                                                     1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                         AT INDORE
                                         MCRC No. 51940 of 2021
                                    (VASUDEV Vs THE STATE OF MADHYA PRADESH)

             Dated : 05-12-2022
                      Shri Akshat Pahadia, learned counsel for the applicant.

                      Ms. Varsha Thakur, learned Dy. G.A, for the respondent/State.

Counsel for the State is directed to submit report of the concerned Food Safety Officer that whether in compliance of order dated 26/2/2015 of Court of CJM, Shajapur sample sent to Central Laboratory or not and what is the result.

Failing which the concerned Food Safety Officer shall remain present in person before this Court on 3/1/2023.

It is also directed that final judgment shall not be passed by the Trial Court.

List the matter on 3/1/2023.

(RAJENDRA KUMAR (VERMA)) JUDGE

Pramod

Signature Not Verified Signed by: BHUVNESHWAR DATT JOSHI Signing time: 12/7/2022 5:34:44 PM