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W.P.No.5915/12

M/s Kaipan Panmasala Pvt.Ltd. Union of India & others

24.7.2012

Shri Ranjit Kumar, learned Sr.Advocate with Shri Naman Nagrath, Sr.Advocate, Shri Vivek Kohli, Shri Nalin Talwar, Shri Abhishek Swaroop and Shri Ishan Mehta, Counsel for petitioner. Shri S.A.Dharmadhikari, Counsel appears for respondent No.1-Union of India.

Shri P.K.Kaurav, Dy.AG for respondents No.2 to 4. Shri Greeshm Jain, Counsel appears for Food Safety and Standards Authority of India by filing an application IA No.8229/12 seeking intervention.

I.A.No.8229/12

Learned counsel for petitioner submits that he has no objection if this application is allowed and the authority namely Food Safety and Standards Authority of India, Ministry of Health and Family Welfare, FDA Bhavan, Kotla Road, New Delhi is impleaded as respondent in the case.

In view of aforesaid, I.A.No.8229/2012 is allowed. Aforesaid authority is directed to be impleaded as respondent No.5. Necessary amendment by correction in the cause title be carried out within 3 working days. Petitioner to serve copy of amended petition to Shri Greeshm Jain within a period of 3 working days. Shri Jain prays 3 weeks time to file reply. Prayer is allowed. While filing reply, learned counsel for newly impleaded respondent No.5 is directed to file reply to the query which was raised by this Court on 15.5.2012. For this purpose, he may obtain certified copy of the order dated 15.5.2012.

Shri S.A.Dharmadhikari, learned counsel appearing for Union of India also prays 3 weeks time to file reply. Though prayer is opposed by the petitioner on the ground that Union of India was allowed one last opportunity on 21.6.2012 to file reply, so no further time be allowed, but considering the subject matter of petition, we 2

W.P.No.5915/12

M/s Kaipan Panmasala Pvt.Ltd. Union of India & others

24.7.2012

find it appropriate to allow one more opportunity of 3 weeks to Union of India to file reply on merits of the case. I.A.No.9033/12 filed on behalf of Indian Dental Association Satna Branch seeking intervention in the matter Copy of this application be supplied to the petitioner. Reply, if any, be filed within a period of 2 weeks. Learned counsel for petitioner submits that the High Court of Allahabad and High Court of Patna both have issued interim order. Aforesaid order will be considered at the time of hearing of this petition on ad interim relief.

Be listed for hearing on 22.8.2012, as agreed by the parties. A copy of this order be placed in the record of W.P.No.7550/12.

C.C. as per rules.

(Krishn Kumar Lahoti) (Smt.Vimla Jain) Judge Judge

C.