M S BANGA Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an application under Section 482 of the Cr. P. C. The applicants are challenging by the instant application the issuance of process in Criminal Case no. 619/2002 pending before the learned Chief Judicial Magistrate, Ratlam.

(2.) ACCORDING to application the applicant No. 6 Hindustan Lever limited is a Public Limited Company registered under the Indian Companies act, 1913 having its registered office at 165/166 Backbay Reclamation, Mumbai and is inter alia engaged in the business of manufacture and/or marketing of various fast moving consumer goods such as soaps, detergents, personal products, food products etc. including the product in question i. e. , Lipton Taaza Tea.

(3.) THE instant complaint was instituted before the learned Chief judicial Magistrate, Ratlam by Respondent. The complaint inter alia alleged shorn of details that on 07-07-2000 one Krishna Kumar Goel purchased from one of the Redistribution Stockiest of Hindustan Lever Limited several packs of 250 grams of Lipton Taaza Tea. The particulars which were mentioned on the pack were :-Lipton Taaza net Weight: 250 g mrp. Rs. 42. 50 pkd 05/2000 code No. U29a9 mfd By : Hindustan Lever Limited 165/166, Backbay Reclamation mumbai 400 020