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All HC: Restaurant Not Responsible for Quality of Raw Material Purchased from Registered Manufac. - (12 Feb 2025)

CIVIL

Allahabad High Court has held that a restaurant purchasing raw material or ingredient of food from a registered manufacturer in a sealed packet with a proper invoice won’t be liable for its quality unless the seal of packet or its invoice is disputed or doubted.

Tags : ALLAHABAD HIGH COURT   RAW MATERIAL   RESTAURANT  

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