SURESH KUMAR GUPTA Vs. ADJUDICATION AUTHORITY

JUDGEMENT

(1.) Heard Sri Madhup Narain Shukla , learned counsel for appellant and perused the record.

(2.) The present appeal has been filed challenging the judgment and order dtd. 22/6/2019 passed in Case No. 53 of 2017 (State Vs. Suresh Kumar Gupta) under Sec. 68(2) of Food Safety and Standards Act, 2006.

(3.) This appeal is under Food Safety and Standards Act, 2006. The appeal requires to be allowed. The provisions of Sec. 76 of the Food Safety and Standards Act, 2006 reads as under: