(1.) Heard Mr. B.D. Konwar, learned Senior Counsel appearing for the petitioner/applicant, Mr. Vivek Singh as well as Mr. K.K. Das, learned Addl. P.P. appearing for the opposite party.
(2.) The respondent/applicant Sri. Vivek Singh has filed an application in connection with Criminal Revision Petition no. 453/2022 for vacation/modification of the interim order dtd. 12/9/2022 passed by a Co-ordinate Bench of this Court in the aforementioned Criminal Revision Petition No. 453/2022. It is also prayed that the aforementioned interim order may not be further extended. It is submitted that the applicant is the respondent in the Criminal Revision Petition no. 453/2022. He is the authorised Signatory and representative of M/s Continental Milkose (India) Ltd., which is a registered company under the Companies Act, 1956 (as amended) with its registered office in the State of Assam at Flat No. 5-D, Priyanka Apartment, Panbazar. Earlier the registered office was in Delhi.
(3.) It is submitted that the company is a well-established and well-reputed business house with manufacturing facilities at Greater Noida and is engaged in manufacturing and supply of Rice and Pulse based Micronutrient Fortified Energy Dense Food. The company also from time to time supplies and distributes food products in response to Government tenders.