Punjab-Haryana High Court
Allengers Medical System Limited vs The Union Of India And Others on 9 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
CWP No. 22490 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 22490 of 2011
Date of Decision : 09.07.2013
Allengers Medical System Limited
...Petitioner
Versus
The Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. S.K. Monga, Advocate,
for the petitioner.
Mr. Sanjay Kaushal, Senior Standing Counsel,
with Mr. Ashish Rawal, Advocate,
for respondents No. 2 and 3.
****
SANJAY KISHAN KAUL, C.J. (ORAL)
After some arguments and taking into consideration the judgement of a Division Bench of the Delhi High Court in Medical Point (I) Ltd. Vs Union of India and others, 2012(6) RCR (Civil) 1283 in which one of us (Sanjay Kishan Kaul, CJ.) was the Member, learned counsel for the petitioner does not press the petition, but submits that the petitioner would like to make the representation to the respondent that for future procurements there are alternative methods to verify the quality of the product other than the FDA norms which may be examined.
A comprehensive representation may, thus, be made by the petitioner within two weeks from today and the respondent would CWP No. 22490 of 2011 2 examine that representation and take a decision on the same within the maximum period of six weeks thereof and communicate the decision to the petitioner.
The writ petition accordingly stands disposed of.
(SANJAY KISHAN KAUL) CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 09.07.2013 Amodh