Delhi High Court - Orders
Yatin Sharma vs Union Of India And Ors on 30 August, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11126/2024
YATIN SHARMA .....Petitioner
Through: Mr. Swapnil Choudhary, Mr. Prashant
Gupta, Mr. Yatin Sharma, Mr. Pulkit
Choudhary and Mr. Mohit Solanki,
Advocates.
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Tarveen Singh Nanda, GP with
Mr. Abhay Singh, Advocates for R-1,
10.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 30.08.2024
1. The Petitioner grievance arises from the Ayurvedic medicine "Divya Manjan"/ "Divya Dant Manjan" manufactured by Respondent No. 2 and promoted by Respondents No. 2 to 6 that is allegedly offered for sale with a distinctive green dot symbolizing that the said products are vegetarian whereas the same contain Samudraphen (Sepia officinalis) which is a fish extract (Cuttlefish bone).
2. Counsel for the Petitioner contends that such an act amounts to 'Misbranding' under Section 9(c) read with Sections 17, 18 and 33(E) of the Drugs and Cosmetics Act, 1940.
3. Issue notice. Mr. Tarveen Singh Nanda, counsel accepts notice on This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/08/2024 at 06:10:39 behalf of Respondents No. 1 and 10. Counter affidavit be filed within four weeks from today. Rejoinder, if any, be filed within two weeks thereafter. Issue notice to the remaining Respondents, upon filing of process fee, by all permissible modes, returnable before the next date of hearing.
4. List on 28th November, 2024.
SANJEEV NARULA, J AUGUST 30, 2024 nk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/08/2024 at 06:10:39