Pradeep Nandrajog, J. - (1.) THE appeal has reached for hearing today. Regretfully, none appears for the appellant. Ms. Saahila Lamba, Advocate on the panel of Delhi High Court Legal Services Committee has been requested to assist the Court on behalf of the appellant.
(2.) FEE of learned Amicus Curiae Ms. Saahila Lamba, Advocate shall be paid by the Delhi High Court Legal Services Committee. The impugned judgment and the evidence would reveal that the appellant was the son of the proprietor of M/s. Shri Ram Sweets.
(3.) DATED September 14, 1994 is Ex.PX: Delhi (Milk and Milk Products) Control Order prohibiting conversion of milk into milk products.;