STATE OF MAHARASHTRA Vs. PANKAJ GUPTA

JUDGEMENT

(1.) This Appeal from Order is filed challenging the Judgment and Order dtd. 24/4/2018 passed by the Food Safety Appellate Tribunal, Jalna.

(2.) At the initial stage, the Advocate appearing for the respondent raised an objection about the maintainability of the "Appeal from Order ". Hence, this matter was heard only on the issue of maintainability of Appeal from Order, which challenges the Judgment and Order passed by the Food Safety Appellate Tribunal under Sec. 71(6) of the Food Safety and Standards Act, 2006 [hereinafter referred to as "FSS Act "]. The questions before this Court are,

(3.) The State of Maharashtra through it 's Food Safety Officer have filed the present Appeal from Order under the provisions of Sec. 71(6) of the FSS Act.