- (1.) Heard Sri G.S. Chaturvedi, learned Senior Counsel assisted by Sri Samit Gopal, learned counsel for the applicants and learned A.G.A. Perused the records.
(2.) As all these three applications involve a common issue and the applicant company in all these applications i.e. Hindustan Unilever Ltd. is also the same, all are being disposed of by this common order.
(3.) By means of application No.12161/2009, the applicants have challenged the legality of the summoning order dated 20.12.2008, passed by the Additional Chief Judicial Magistrate 1st Ghaziabad in Criminal Complaint Case No.6724/2008, titled as State of U.P., through Food Inspector Ghaziabad Vs. Shri Ajit Singh & Anr, under Section 7/16 of the Prevention of Food Adulteration Act, 1954, P.S. Kavi Nagar District-Ghaziabad and the entire proceedings of the aforesaid complaint case.;