Patna High Court - Orders
The Union Of India & Ors vs Pfizer Ltd. & Ors on 12 November, 2014
Bench: Chief Justice, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.257 of 2012
In
Letters Patent Appeal No. 867 of 2009
In
Civil Writ Jurisdiction Case No.5076 of 2006
======================================================
1. The Union of India, Through the Ministry Of Health and Family Welfare,
Nirman Bhawan, New Delhi
2. The Director General of Health Services (Drug Section), Nirman
Bhawan, New Delhi
3. The Drug Controller General of India, Directorate General of Health
Services, Nirman Bhawan, New Delhi
.... .... Petitioner/s
Versus
1. Navortis Health Care Pvt. Ltd. itsLaw Officer and Authorized Signatory
Mr. Saibal Mukherjee, S/O Sachida Mukherjee Sandoz House, Dr. Annie
Besant Road, Worli, Mumbai- 400018
2. M/S Mahaan Healthcare, through its, Vice President, Sri R.L. Goyal S/O
Late G. Goyal Reg. Office: Village- Kunza, Rampur Road, Paonta Sahib,
District- Sirmour, Himachal Pradesh........ Respondents
3. The State of Bihar, through the Principal Secretary, Department of
Health, Medical Education and Family Welfare, Govt. of Bihar, New
Secretariat, Bailey Road, Patna
4. The Drugs Controller, Bihar, Directorate of Health Services, IVTH
Floor, Vikash Bhawan, New Secretariat, Patna
5. The Inspector of Drugs, Patna C.H.P. Patna Medical College and
Hospital, Patna
.... .... Performa Respondent/s
======================================================
With
Civil Review No.258 of 2012
IN
Letters Patent Appeal No. 865 of 2009
In
Patna High Court C. REV. No.257 of 2012 (9) dt.12-11-2014
2/6
Civil Writ Jurisdiction Case No.4065 of 2006
======================================================
1. The Union of India, through, the Ministry of Health and Family Welfare,
Nirman Bhawan, New Delhi.
2. The Director General of Health Services (Drug Section), Nirman
Bhawan, New Delhi.
3. The Director General of Health Services, P.H. (Food) Section, Nirman
Bhawan, New Delhi.
4. The Drug Controller General of India, Directorate General of Health
Services, Nirman Bhawan, New Delhi.
.... .... Respondents- Petitioner/s
Versus
1. Alkem Laboratories Limited, Exhibition Road, Patna- 800001 through
Ashok Kumar, Power of Attorney Holder.
2. Mr. Ashok Kumar, son of Sri Lalan Kumar Singh F-145, P.C. Colony,
Kankarbagh, Patna- 800020, Power Of Attorney Holder.... Respondents.
3. The State of Bihar, through the Secretary, Department of Health, Medical
Education and Family Welfare, Govt. of Bihar, New Secretariat, Bailey
Road, Patna.
4. The Drugs Controller, Bihar, Directorate of Health Services, IVTH Floor,
Vikash Bhawan, New Secretariat, Patna.
5. The Inspector of Drugs, Patna C.H.P. Patna Medical College and
Hospital, Patna.
.... ....Performa Respondents
======================================================
With
Civil Review No.262 of 2012
IN
Letters Patent Appeal No. 878 of 2009
In
Civil Writ Jurisdiction Case No.6605 of 2006
======================================================
The Union of India, Through, the Ministry of Health and Family Welfare,
Nirman Bhawan, New Delhi.
.... .... Respondent- Petitioner/s
Patna High Court C. REV. No.257 of 2012 (9) dt.12-11-2014
3/6
Versus
1. Shreya Life Sciences Pvt. Ltd., a Company incorporated under the
Companies Act, 1956 having its registered office at Shreya House, 301/A,
Pereira Hill Road, Andheri (E), Mumbai through Mr. Ganapati Thimappa
Sheony, the Company Secretary and the constituted Attorney for the
Company, son of late N. Thimappa Shenoy and resident of C-603, Manik-
II Apartments, Bhavani Shankar road, Dadar (West), Mumbai-400 028.
..... ..... Respondent
2. The State of Bihar
3. The Controller of Drugs, Govt. of Bihar.
.... .... Performa Respondent/s
======================================================
With
Civil Review No.263 of 2012
IN
Letters Patent Appeal No. 876 of 2009
In
Civil Writ Jurisdiction Case No.6314 of 2006
======================================================
1. The Union of India through the Ministry of Health and Family Welfare,
Nirman Bhawan, New Delhi.
2. The Director General of Health Services (Drug Section), Nirman
Bhawan, New Delhi.
3. The Drug Controller General of India, Directorate General of Health
Services, Nirman Bhawan, New Delhi.
.... .... Petitioner/s
Versus
1. Pfizer Limited through its General Counsel Ms. Deepali Talwar daughter
of Prof. G.P. Talwar Pylon House, Bazar Samiti Road, Rajendra Nagar,
Patna.
2. P&B Pharmaceuticals Ltd. through its Director Kushman Lal P. Patel,
son of P. Patel, A/09, Aashirwad, 11, Lokhandwala Complex, Andheri
(West), Mumbai - 400053.
... ... Respondents-Respondents
3. The State of Bihar through the Secretary Department of Health, Medical
Patna High Court C. REV. No.257 of 2012 (9) dt.12-11-2014
4/6
Education and Family Welfare, Govt. of Bihar, New Secretariat, Bailey
Road, Patna.
4. The Drugs Controller, Bihar Directorate of Health Services, IVTH Floor,
Vikash Bhawan, New Secretariat, Patna.
5. The Inspector of Drugs, Patna C.H.P., Patna Medical College and
Hospital, Patna
.... .... Appellants- Performa Respondent/s
======================================================
With
Civil Review No.264 of 2012
IN
Letters Patent Appeal No. 910 of 2009
In
Civil Writ Jurisdiction Case No.2425 of 2006
======================================================
1. The Union of India through the Ministry of Health and Family Welfare,
Nirman Bhawan, New Delhi.
2. The Director General of Health Services (Drug Section), Nirman
Bhawan, New Delhi.
3. The Drug Controller General of India, Directorate General of Health
Services, Nirman Bhawan, New Delhi.
.... .... Respondents-Petitioner/s
Versus
1. M/S Ranbaxy Laboratories Ltd., Plot No. 90, Sector-32, Gurgaon-
1222001 (Haryana) having its registered office at Sahebzada Ajit Singh
Nagar- 160055, District- Ropar (Punjab), through its one of the share holder
and authorized representative Mr. Daniel Kochukunju, Manager
(Distribution).
2. Mr. Daniel Kochukunju, Manager, Distribution (and share holder and
authorized signatory S/O Late E. Daniel and working for gain at Ranbaxy
Laboratories Limited Kankerbagh, Main Road, Patna, Bihar.
... ... Respondents -Respondents
3. The State of Bihar, through the Secretary Department of Health, Medical
Education and Family Welfare, Govt. Of Bihar, New Secretariat, Bailey
Road, Patna.
Patna High Court C. REV. No.257 of 2012 (9) dt.12-11-2014
5/6
4. The Drugs Controller, Bihar, Directorate of Health Services, IVTH Floor,
Vikash Bhawan, New Secretariat, Patna.
5. The Inspector of Drugs, Patna C.H.P., Patna Medical College and
Hospital, Patna.
.... .... Appellants- Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sarva Deo Singh, Advocate
For the Respondent No.1 : Mr. Sandeep Kumar, Advocate
For the Respondent Nos.3 & 4 : Mr. Patanjali Rishi, A.C. to A.A.G.-10 (In
C. REV. No.258 of 2012)
For the Petitioner/s : Mr. Sarva Deo Singh, Advocate
For the Respondent No.2 : Mr. Alok Ranjan, Advocate
For the Respondent Nos.3-5 : Mr. Dhirendra Kumar, Advocate
(In C. REV. No.262 of 2012)
For the Petitioner/s : Mr. Sarva Deo Singh, Advocate
For the Respondent Nos.2 & 3 : Mr. Dhirendra Kumar, Advocate
(In C. REV. No.263 of 2012)
For the Petitioner/s : Mr. Sarva Deo Singh, Advocate
For the Respondent : None
(In C. REV. No.264 of 2012)
For the Petitioner/s : Mr. Sarva Deo Singh, Advocate
For the Respondent/s : Mr. Siddhartha Prasad, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
9. 12-11-2014Registry has notified this Petition for correction of cause title in order dated 22nd August 2014. According to the Registry, the writ petitions have wrongly been recorded.
The cause title in each petition be read as Civil Review Patna High Court C. REV. No.257 of 2012 (9) dt.12-11-2014 6/6 No. 257 of 2012 in L.P.A. No.867 of 2009 in CWJC No.5076 of 2006; Civil Review No.258 of 2012 in LPA No.865 of 2009 in CWJC No.4065 of 2006; Civil Review No.262 of 2012 in LPA No.878 of 2009 in CWJC No.6605 of 2006; Civil Review No.263 of 2012 in LPA No.876 of 2009 in CWJC No.6314 of 2006; and Civil Review No.264 of 2012 in LPA No.910 of 2009 in CWJC No.2425 of 2006.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J) Sunil/-
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