Delhi High Court - Orders
Cipla Limited vs National Pharmaceutical Pricing ... on 14 March, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1947/2024
CIPLA LIMITED ..... Petitioner
Through: Ms.Archana Sahadeva, Advocate.
versus
NATIONAL PHARMACEUTICAL PRICING AUTHORITY &
ANR. ..... Respondents
Through: Mr.Kirtiman Singh, CGSC with
Mr.Waize Ali Noor and Ms.Vidhi
Jain, Advocates for UOI.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 14.03.2024 C.M.No.15749/2024
1. Present application has been filed by the petitioner seeking permission to manufacture and sell stocks of the subject matter formulation at the retail price which was fixed and notified by the respondents on December 19, 2022, under SO No. 5937(E), till an order is passed in the petitioner's review application pending before the Department of Pharmaceuticals (DoP).
2. This Court is of the view that the petitioner by filing the present application seeks to challenge the very foundation of the consensual order This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2024 at 01:29:39 dated 12th February, 2024. Accordingly, the application is dismissed with costs of Rs.25,000/- to be paid to the respondents.
ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J MARCH 14, 2024 KA This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2024 at 01:29:39