TITAN INDUSTRIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has challenged the continuance of the proceedings in Summary Criminal Case No.515 of 2005 pending in the Court of Learned Chief Judicial Magistrate, Osmanabad. It is stated that the State had made the Standard of Weights and Measures Act, 1976 and the Standards of Weights and Measures Act, 1985 applicable to the petitioner.

(2.) It is pointed out that this Court by its order dated 06.09.2005 had passed the following order while granting interim relief:

(3.) It is also pointed out that on identical facts involving the said petitioner industry, the learned Division Bench of this Court vide its order dated 22.07.2002 in Writ Petition No.1848 of 2002, had considered the petition at admission stage and had granted interim protection in terms of prayer clause 'D' set out in the said petition. True copy of the order is placed on record at page 51 of the petition paper book.