UDAY FOUNDATION FOR CONGENITAL DEFECTS Vs. UOI

JUDGEMENT

(1.) AFORENOTED applications have been filed after this Bench had passed an order on September 04, 2013.

(2.) THE three applications have been filed: CM No.13079/2013 by the Retailers Association of India, CM No.13080/2013 by the All India Food Processors Association and CM No.13081/2013 by the National Restaurants Association of India, seeking modification/clarification of the order dated September 04, 2013. Under the garb of modification/clarification what is actually sought is a review evidenced by the objection being raised to paragraph 8 of the order dated September 04, 2013, which reads as under: -

(3.) PRAYER made in CM No.13079/2013 seeks a clarification that there is no term such as 'junk food' and the second prayer is that members of the applicant association may be invited to participate in framing guidelines at parity with other associations being 'National Restaurants Association of India' and 'All India Food Processors Association'. The prayer made in CM No.13080/2013 is that the Scientific Panel and Scientific Committee constituted under Section 13 and 14 respectively of the said Act should be directed to function as the expert body in supersession of the Committee constituted by this Court as per the order dated September 04, 2013. Similar is the prayer made in CM No.13081/2013.