HINDUSTAN LEVER LTD Vs. FOOD INSPECTOR
LAWS(SC)-2003-7-106
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on July 25,2003

HINDUSTAN LEVER LTD Appellant
VERSUS
FOOD INSPECTOR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) The appellant has filed this appeal, by special leave, against the judgment of the Kerala High Court rejecting petitions filed by the appellants for quashing the proceedings in ST No. 2412 of 1999, pending in the Court of the Judicial Magistrate, First Class, Alwaye.;


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