Supreme Court - Daily Orders
Manohar Lal Sharma vs Union Of India And Ors. on 23 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(Crl.) 121/2013
1
ITEM NO.60 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No.121/2013
MANOHAR LAL SHARMA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. & ORS. Respondent(s)
Date : 23-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Manohar Lal Sharma, Petitioner-in-person
For Respondent(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Shadman Ali, Adv.
Mr. Karan K. Seth, Adv.
Ms. Rekha Pandey, Adv.
Mr. Ajay Sharma, Adv.
Ms. Snidha Mehra, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Saurabh Kirpal, Adv.
Mrs. Sonali Bakhshi, Adv.
Mr. Jaiyesh BAKHSHI, Adv.
Ms. Sanya Kapoor, Adv.
Mr. Shubhanshu Gupta, Adv.
Mr. Shyam Kumar, Adv.
Ms. Tanima Gaur, Adv.
Mr. P. V. Yogeswaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.10.26 Heard Mr. Manohar Lal Sharma, the petitioner 02:39:45 IST Reason: appearing in-person, Mr. Ajit Kumar Sinha, learned senior counsel for the Union of India and Mr. Saurabh Kirpal, learned counsel for the respondent No.3. WP(Crl.) 121/2013 2 Having heard learned counsel for the parities, in our considered opinion, the Central Drug Standard Control Organization (CDSCO), shall look into the grievance made by the petitioner and if he finds any deficiency, appropriate steps shall be taken as per law. Be it clarified, we have not expressed any opinion on the assertions made in the writ petition.
With the aforesaid observation, the writ petition stands disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar