LAWS(ALL)-2014-1-74

MARUTI SALT UDYOG Vs. STATE OF U P

Decided On January 02, 2014
Maruti Salt Udyog Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) We have heard Shri Neeraj Tripathi and Shri Pratik J. Nagar, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.

(2.) The petitioner has provided short list of dates and events.

(3.) The petitioner claims to be a Small Scale Industry registered with the Director of Industries vide registration certificate dated 3.1.1995 and also holds certificate of registration from the Export Promotion Bureau, Government of U.P. as manufacture exporter dated 16.3.2001. The petitioner claims to be only branded salt manufacturer containing requisite quantities of iodine, conforming to the ISI/ ISO certified salt.