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Judgment
1 paragraphs · 80 wordsJasbir Singh, J.—Counsel for petitioner contends that petitioner was not a nominee appointed as per provisions of Section 17 of the Prevention of Food Adulteration Act, 1954, when sample of the product was drawn. By contending this fact, it is prayed that petitioner''s summoning by trial Court be quashed. This petition is dismissed with liberty to petitioner to raise this objection before trial Court which will decide the same by passing a speaking order before proceeding further with the complaint.