Delhi High Court - Orders
Ridley Life Sciences Pvt Ltd & Ors vs Union Of India Through Drugs Controller ... on 24 January, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 143/2022 & CRL.M.A. 1380/2022
RIDLEY LIFE SCIENCES PVT LTD & ORS. ..... Petitioners
Through: Mr. Anshuman Sharma, Advocate
versus
UNION OF INDIA THROUGH DRUGS CONTROLLER
GENERAL OF INDIA & ANR. ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Ms.
Saveena and Mr. Arihant Jain,
Advocates for Respondent/Union of
India
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 24.01.2022 (THROUGH VIDEO CONFERENCING) CRL.M.A. 1381/2022 Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(CRL) 143/2022
1. The instant writ petition under Article 226/227 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure, 1973 praying for writ of certiorari or such appropriate writ, thereby quashing criminal complaint bearing registration no. 12331/2016, filed on 8th December, 2014 as per filing number 40005/2014 pending before the learned Metropolitan Magistrate-01, North-West, Rohini and setting aside all consequential orders passed by the said Court in the aforesaid matter.
Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:25.01.2022 17:02:572. Heard.
3. Issue notice. Notice accepted by Mr. Rajesh Gogna, Central Government Standing Counsel appearing on behalf of Respondent/Union of India.
4. After some length of arguments, Mr. Anshuman Sharma, learned counsel appearing on behalf of petitioners prays for some time to file additional documents containing the entire order sheets of the Court below along with the affidavit. Let the needful be done before the next date of hearing.
5. List on 10th February, 2022.
CHANDRA DHARI SINGH, J JANUARY 24, 2022 dy/ct Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:25.01.2022 17:02:57