Himachal Pradesh High Court
Deepak Sood vs State Of H.P. And Others on 6 January, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.10376 of 2011.
Decided on: January 6, 2016.
.
Deepak Sood ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
of
Whether approved for reporting?.
For the petitioner: Ms.Soma Thakur, Proxy Counsel, for
the petitioner.
For the Respondents: Mr.Shrawan Dogra, Advocate
rt General, with Mr.Anup Rattan &
Mr.Romesh Verma, Addl.A.Gs.
and Mr.J.K. Verma, Dy.A.G.
________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
By the medium of the instant writ petition, the petitioner, on the grounds taken in the memo of writ petition, has sought the following main relief:
"(a) That the Respondents may be directed to implement the Drugs and Cosmetics Act, 1940 in its letter and spirit in the State of Himachal Pradesh in the larger public interest and also to meet the intention of the Legislator."
2. Accordingly, we deem it proper to dispose of the writ petition by directing the respondents/concerned Authority to implement the provisions of the Drugs and Cosmetics Act, 1940, in ::: Downloaded on - 15/04/2017 19:40:29 :::HCHP ...2...
letter and spirit, and report compliance, within three months, before the Registrar (Judicial). Ordered accordingly.
.
3. Pending CMPs, if any, also stand disposed of.
(Mansoor Ahmad Mir) Chief Justice.
of 6th January, 2016. (Tarlok Singh Chauhan) (Tilak) - Judge rt ::: Downloaded on - 15/04/2017 19:40:29 :::HCHP