Delhi High Court - Orders
M/S Obsurge Biotech Ltd vs Union Of India & Anr on 21 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1586/2016
M/S OBSURGE BIOTECH LTD. ..... Petitioner
Through: Mr Udit Chauhan and Mr Aditya
Prakash Arora, Advocates.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr Akshay Makhija, CGSC with Mr
Ankit Tyagi, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 21.02.2019
1. Mr Makhija, learned counsel appearing for the respondents, seeks time to file a counter affidavit in respect of the petitioner's contention that the maximum retail price as permissible under Paragraph 20 of the DPCO, 2013, is to be determined in the light of Paragraph 5.2 of the Minutes of the NPPA, which reads as under:-
"5.2 The agenda point was discussed. It was decided that NPPA would not pursue those overcharging cases which arose out of purely mathematical calculation due to rounding off of decimal points as per the general mathematical practice and no other malafide intention on the part of the company was evident."
2. List on 29.03.2019.
VIBHU BAKHRU, J FEBRUARY 21, 2019/MK