KISHORE AGGARWAL Vs. STATE

JUDGEMENT

(1.) Learned counsel for applicants submits that the complaint against the Petitioners made by the Food Inspector, was filed on 18.05.2011 under Section 16 of the PFA Act, 1954. Vide communication dated 26.10.2010, the Food Inspector, Seelampur, Delhi has asked M/s Iceberg Foods Limited, whether company has nominated any person in charge on behalf of the company, if so, a self attested photocopy of Form-VII be annexed with reply.

(2.) In response to the aforesaid communication dated 26.10.2010, the authorized signatory of the company Mr.Sharma responded to the Food Inspector Sh.Shyam Lal Passi and informed that nominated person is Mr.Deepak Maan, working as quality control manager. The copy of the PFA nomination and board resolution was also annexed with this communication.

(3.) Learned counsel for Petitioners submits that Section 17(2) of the PFA Act provides that: