MAHADEV SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) COUNSEL for the respondent submits that record from the Food Department of the concerned case has not been received. Let record be produced on the next date of hearing. Meanwhile, no coercive action be taken against the petitioner in furtherance of the report of Food Analyst dated 30th December, 2011 ( Annexure -B) till the next date of hearing.

(2.) LIST after a week. Certified copy as per rules.