SPLA/93/2022
2022 Latest Caselaw 2255 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.07.2022                        SPLA No.93 of 2022
                                        With
                                        GA No. 39 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The proposed Appeal has been filed, along with an application under Section 378 (3) of the Code of Criminal Procedure, 1973, against the judgment dated 17.01.2022, by which the respondent has been acquitted from the offence under Section 7 (i) read with Section 16 (1-a) (ii) of the Prevention of Food Adulteration Act, 1954 read with Rule 44 of the Rules.

Heard Mr. T.C. Aggarwal, learned Deputy Advocate General for the State/appellant.

The learned counsel for the State requested 10 days' time for arguments.

List this matter on 08.08.2022.

(Alok Kumar Verma, J.) 22.07.2022

AK