NESTLE INDIA LTD. Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Issue notice. As Mr. Mukul Rohtagi, learned Attorney General for India has entered appearance along with Ms. Anil Katiyar, learned Counsel on behalf of the Union of India, they waive notice.

(2.) Heard Mr. Harish Salve and Mr. Nageshwar Rao, learned Senior Counsel for the Appellant and Mr. Mukul Rohtagi, learned Attorney General for the Respondent.

(3.) The present appeal is directed against the orders dated 9th and 10th December, 2015 passed by the National Consumer Disputes Redressal Commission, New Delhi. Grievance, as agoniously pyramided by Mr. Salve, learned Senior Counsel, is that once the Commission has directed to send the product for testing to the laboratory at Mysore vide order dated 15.10.2015, there was no necessity or warrant to issue a further direction as per orders dated 9th and 10th December, 2015 for sending the samples to Chennai. It is urged by him that the laboratory at Chennai is not fully equipped to carry out all the tests required for the product, namely 'Maggi Noodles'.