Madras High Court
M/S.Jackson Laboratories Private ... vs The Chairman on 14 November, 2022
Bench: P.N.Prakash, Senthilkumar Ramamoorthy
Review Application No.33 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14..11..2022
Coram
The Honourable Mr. Justice P.N.PRAKASH
and
The Honourable Mr. Justice SENTHILKUMAR RAMAMOORTHY
Review Application No.33 of 2022
and
C.M.P.No.2649 of 2022
M/s.Jackson Laboratories Private Limited,
A Private Limited Company Registered
under the Provision of the Companies Act, 1956
Represented by its Managing Director,
Mr.Jugal Kishore,
22-24, Majitha Road, Bye-Pass,
P.O. Khanna Nagar, Amristar 143004.
..... Applicant
-Versus-
1.The Chairman,
Tamil Nadu Medical Services Corporation Limited,
Board-cum-Principal Secretary,
Department of Health and Family Welfare,
Government of Tamil Nadu,
Chennai 600008.
2.Tamil Nadu Medical Services Corporation Ltd.,
(A Government of Tamil Nadu Undertaking),
Represented by its Managing Director,
No.147, Pantheon Road, II Floor,
Egmore, Chennai 600008.
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https://www.mhc.tn.gov.in/judis
Review Application No.33 of 2022
3.The General Manager (Drugs),
Tamil Nadu Medical Services Corporation Ltd.,
No.147, Pantheon Road, IInd Floor,
Egmore, Chennai 600008.
4.The Secretary to Government,
Health and Family Welfare (H2) Department,
Secretariat, Chennai 600009.
.... Respondents
Application filed under Order 47, Rule 1 of CPC r/w Section 114 of
CPC, praying to review the judgement of this Court dated 23.09.2020 made
in W.A.No.593 of 2020.
For Applicant : Mr.R.Sivaraman
For Respondent(s) : Mr.S. John J Raja Singh,
Additional Government Pleader
for RR1 and 4
Mr.V.M.Shivakumar for
M/s.Shivakumar & Suresh for
RR2 and 3
ORDER
[Order of the Court was made by P.N.PRAKASH.J.,] This Review Application has been filed seeking to review the judgement of this court dated 23.09.2020 made in W.A.No.593 of 2020.
Page 2 of 4https://www.mhc.tn.gov.in/judis Review Application No.33 of 2022
2. We do not find any error apparent on the face of the record warranting interference to review the judgement of this court dated 23.09.2020 made in W.A.No.593 of 2020. Hence, the review application is devoid of merits and the same is accordingly dismissed. No costs.
Consequently, connected CMP is closed.
(P.N.P., J.) (S.K.R.,J.)
14..11..2022
Index: yes/no
kmk
To
1.The Chairman, Tamil Nadu Medical Services Corporation Limited, Board-cum-Principal Secretary, Department of Health and Family Welfare, Government of Tamil Nadu, Chennai 600008.
2.The Managing Director, Tamil Nadu Medical Services Corporation Ltd., (A Government of Tamil Nadu Undertaking), No.147, Pantheon Road, II Floor, Egmore, Chennai 600008.
3.The General Manager (Drugs), Tamil Nadu Medical Services Corporation Ltd., No.147, Pantheon Road, IInd Floor, Egmore, Chennai 600008.
4.The Secretary to Government, Health and Family Welfare (H2) Department, Secretariat, Chennai 600009.
Page 3 of 4https://www.mhc.tn.gov.in/judis Review Application No.33 of 2022 P.N.PRAKASH.J., AND SENTHILKUMAR RAMAMOORTHY.J., kmk Review Application No.33 of 2022
14..11..2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis