Himachal Pradesh High Court
2020 Present: Mr. K.S. Thakur & Mr. ... vs Mr. Ashok Sharma on 1 October, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
CWP No. 2214 of 2020 01.10.2020 Present: Mr. K.S. Thakur & Mr. Harjeet Singh, Advocates, for the .
petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma and Ms. Ritta Goswami, Additional Advocates General, for respondent No. 1.
Mr. Nalin Kohli and Mr. Maan Singh, Advocates, for respondents No. 2 & 3.
Learned Counsel for the petitioner submits that the petitioner had obtained drug licence from Health Department for manufacturing Vitamin-C, IP/BP, Vitamin B-1, IP/BP, Sodium as Corbate Crude IP/BP and Niacin/Niacinimide P/BP in the year 2006- 2007. Thereafter, in the year 2011, the petitioner had also been accorded permission to manufacture Paracetamol I.P. and Diclofenac Sodium I.P. He further submits that the petitioner had been manufacturing Paracetamol I.P. and Diclofenac Sodium I.P.till 23.10.2019, i.e. the date on which the respondents have issued corrigendum debarring the petitioner from manufacturing Paracetamol I.P. and Diclofenac Sodium I.P. and further intimating the petitioner-Firm that license was granted to it for manufacturing Vitamin-C, IP/BP, Vitamin B-1, IP/BP, Sodium as a Corbate Crude IP/BP and Niacin/Niacinimide P/BP only and not to manufacture Paracetamol I.P. and Diclofenac Sodium I.P. He further submits that the petitioner-firm was manufacturing Paracetamol I.P. and Diclofenac Sodium I.P. because it had licence to manufacture the same.
On the other hand, learned Counsel for respondents No. 2 & 3 submits that though, in the year 2006, permission was granted to the petitioner-Firm to manufacture Vitamin-C, IP/BP, Vitamin B-1, IP/BP, Sodium as a Corbate Crude IP/BP and ::: Downloaded on - 01/10/2020 20:21:26 :::HCHP Niacin/Niacinimide P/BP, but no such permission was granted to it to manufacture Paracetamol I.P. and Diclofenac Sodium I.P. He .
further submits that the aforesaid medicines/drugs i.e. Paracetamol I.P. and Diclofenac Sodium I.P. were being manufactured by the petitioner-Firm without any licence till 23.10.2019, i.e. the date on which the respondents have issued corrigendum debarring the petitioner from manufacturing Paracetamol I.P. and Diclofenac Sodium I.P. Learned Counsel for the petitioner has not placed on record the licence vide which the petitioner-Firm was granted permission to manufacture Paracetamol I.P. and Diclofenac Sodium I.P. Hence, he is directed to produce the licence, vide which the petitioner-Firm was granted permission to manufacture the aforesaid medicines/drugs, on the next date of hearing.
List on 07.10.2020 in the Regular Court.
(L. Narayana Swamy) Chief Justice.
October 1, 2020 (Anoop Chitkara)
(hemlata) Judge.
::: Downloaded on - 01/10/2020 20:21:26 :::HCHP