VED PRAKASH VAISH,J. - (1.) Heard Sri Laxmi Kant Pathak, learned counsel for the appellant and Sri L.M. Khare, learned Standing Counsel for the respondents.
(2.) This is an appeal under Section 71(6) of the Food Safety and Standards Act, 2006 (hereinafter referred to as 'the Act') against the judgment dated 01st April, 2019 passed by Food Safety Appellate Tribunal/ Additional District and Sessions Judge, Lucknow, in M.C.A. No.193 of 2016, titled as Anil Kumar Mishra v. State of U.P. and Ors.
(3.) With the consent of learned counsel for both the parties, the appeal is taken up for final disposal.;