NEERAJ BHANDARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the petitioner has drawn attention of this Court towards the lab report issued by the Public Health Laboratory, Jodhpur, which is Annexure-

(3.) of the petition. Learned counsel for the petitioner further submits that only allegation upon the petitioner is that while the samples of condiments falling under the Regulation No.2/9/18.2 of Food Safety and Standards (Food Products Standards and Food Additive) Regulations, 2011 were being analyzed, alongwith the necessary documents, it was found that the address mentioned in such documents i.e. RR Foods NH 65, Village Chamrani, District Nagaur, Rajasthan, India - Pin code 341001 FSSAI License No.12215035000187, was not a complete address.