Madras High Court
Union Of India vs Cipla Limited on 2 June, 2016
Author: R.Mahadevan
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 02.06.2016 CORAM THE HON'BLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE and THE HON'BLE MR. JUSTICE R.MAHADEVAN W.A.No.2323 of 2011 and M.P.No.1 of 2011 1.Union of India, through Secretary, Ministry of Health and Family Welfare, FDA Bhavan, ITO Kotla Road, New Delhi-110 002. 2.The Drugs Controller General of India, FDA Bhavan, ITO Kotla Road, New Delhi-110 002. .. Appellants Vs. CIPLA Limited, Regional Office, 106/A, Allapakkam Main Road, Allapakkam, Chennai-600 116, rep. by Depot Manager. .. Respondent Appeal filed under Clause 15 of Letters Patent against the order dated 09.09.2011 made in W.P.No.7458 of 2011 on the file of this Court. For Appellant .. Mr.K.Mohanamurali SPC For Respondents .. Mr.Jose John for M/s.King & Partridge * * * * * JUDGMENT
(Judgment of the Court was made by The Hon'ble Chief Justice) The learned counsel for the respondent points out that the matter has become infructuous, as the concerned manufacturing activities have already been stopped.
2. With consent of the parties, the appeal is disposed of as infructuous in view of the aforesaid position. No costs. Consequently, M.P.No.1 of 2011 is closed.
(S.K.K., CJ.) (R.M.D.,J.) 02.06.2016 Index : Yes/No Internet : Yes/No bbr To
1.The Secretary, Ministry of Health and Family Welfare, FDA Bhavan, ITO Kotla Road, New Delhi-110 002.
2.The Drugs Controller General of India, FDA Bhavan, ITO Kotla Road, New Delhi-110 002.
The Hon'ble Chief Justice and R.Mahadevan, J.
bbr W.A.No.2323 of 2011 02.06.2016