USHA INTERNATIONAL LIMITED Vs. INSPECTOR OF LEGAL METROLOGY

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) The petitioners in both these matters are manufacturers and have questioned proposed initiation of action under the Standards of Weights and Measures Act , 1976, (hereinafter referred to as 1976 Act), read with the Standards of Weights and Measures (Packaged Commodities) Rules, 1977 (hereinafter referred to as 1977 Rules).

(3.) It is not in dispute that the controversy raised is covered in favour of the petitioners by the judgment of the Hon'ble Apex Court in the case of State of Maharashtra & Ors. vs. Subhash Arjandas Kataria , reported at (2011) 9 SCC 670. The earlier judgment in the case of Whirlpool of India Limited vs. Union of India & Ors ., reported at (2007) 14 SCC 468, also clinches the issue but against them.