M/S.Murari Lal Harish Chandra vs The Commissioner Of Food
2022 Latest Caselaw 6211 Mad

                                                                       W.A.No.702 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.3.2022

                                                     CORAM :

                                    THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                                  CHIEF JUSTICE
                                                       AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.702 of 2022
                                               & CMP.No.4854 of 2022


                     M/s.Murari Lal Harish Chandra
                     Jaiswal Pvt. Ltd., rep.by its
                     Authorized Signatory
                     Mr.K.Prabhakaran                                  .. Appellant

                                                        vs

                     1.The Commissioner of Food
                       Safety, 5th Floor, DMS Office
                       Building, 359, Anna Salai,
                       DMS Campus, Teynampet,
                       Chennai-6.

                     2.The Designated Officer,
                       Tamil Nadu Food Safety &
                       Drug Adminitration
                       Department, Food Safety
                       Wing, 54/1, Asoori Street,
                       Tiruvallur District.                            .. Respondents



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.702 of 2022



                     Prayer: Appeal under Clause 15 of the Letters Patent against the order
                     dated 04.1.2022 in WMP.No.29848 of 2021 in W.P.No.28266 of 2021.


                                      For Appellant           : Mr.D.Sai Kumaran

                                      For Respondents         : Mr.P.Muthukumar,
                                                                State Government Pleader


                                                        JUDGMENT

(Judgment was delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

appeal with liberty to pursue the pending writ petition and to

expedite the hearing of the writ petition, liberty is sought to file a

miscellaneous petition before the learned Single Judge. He has also

made an endorsement in the bundle today to that effect.

2. As prayed, the writ appeal is dismissed as withdrawn with

liberty, as prayed for. Consequently, the connected CMP is also

dismissed. There will be no order as to costs.

(M.N.B., CJ.) (D.B.C.J.) 25.3.2022

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https://www.mhc.tn.gov.in/judis W.A.No.702 of 2022

Index : Yes/No

To:

1.The Commissioner of Food Safety, 5th Floor, DMS Office Building, 359, Anna Salai, DMS Campus, Teynampet, Chennai-6.

2.The Designated Officer, Tamil Nadu Food Safety & Drug Adminitration Department, Food Safety Wing, 54/1, Asoori Street, Tiruvallur District.

RS

___________

https://www.mhc.tn.gov.in/judis W.A.No.702 of 2022

M.N.BHANDARI, CJ AND D.BHARATHA CHAKRAVARTHY,J

RS

W.A.No.702 of 2022 & CMP.No.4854 of 2022

25.3.2022

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https://www.mhc.tn.gov.in/judis