AO/171/2023
2023 Latest Caselaw 3002 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 AO No. 171 of 2023
                                 Hon'ble Pankaj Purohit, J.

The matter is taken up today before the National Lok Adalat.

2. Mr. Bindesh Kumar Gupta, Advocate for the appellant/Adani Wilmar Limited.

3. The instant appeal from order is filed by the appellant-Adani Wilmar Limited before this Court against the common judgment dated 24.12.2022 in FSS Appeal Nos. 9 of 2021 and 10 of 2021 passed by the Food Safety Appellate Tribunal, Dehradun.

4. Today, on written instruction(s), the learned counsel for the appellant intends to withdraw the present appeal, which has yet not been admitted. The aforesaid written instruction(s) received from the authorized signatory of the appellant-Adani Wilmar Limited are kept with the records.

5. A written application seeking withdrawal of present appeal has also been filed by learned counsel for the appellant.

6. In such view of the matter, the present appeal is dismissed as withdrawn. The impugned judgment is affirmed. Compromise/application for withdrawal moved by learned counsel for the appellant shall be part of this order.

7. The entire amount of penalty deposited by the appellant as per Section 76 of the Food Safety and Standards Act, 2006 be remitted to the Tribunal concerned for doing the needful.

(Pankaj Purohit, J.) 07.10.2023 PN