M/S Akums Drugs & Pharmaceuticals ... vs State Of Uttarakhand & Others
2014 Latest Caselaw 2213 Del

Citation : 2014 Latest Caselaw 2213 Del
Judgement Date : 1 May, 2014

Delhi High Court

M/S Akums Drugs & Pharmaceuticals ... vs State Of Uttarakhand & Others on 1 May, 2014

WPMS No. 985 of 2014

Hon'ble Alok Singh, J.

Mr. H.S. Sharma, Advocate for the petitioner.

Mr. R.C. Arya, Standing Counsel for the State.

Mr. Sandeep Kothari, Advocate for respondent No.2.

Mr. Vipul Sharma, Advocate for respondent No.4.

Learned counsel appearing for the parties fairly submitted that present writ petition is squarely covered by the judgment dated 28th March, 2014, passed in Writ Petition No. 636 of 2014 (M/S), M/s Revati Print O Pack Vs. State of Uttarakhand and Others and other connected matters, therefore, present writ petition may be disposed of in terms of the judgment dated 28th March, 2014, passed in Writ Petition No. 636 of 2014 (M/S), M/s Revati Print O Pack Vs. State of Uttarakhand and Others and other connected matters.

Order accordingly.

CLMA No. 2848 of 2014 stands disposed of accordingly.

(Alok Singh, J.) Dated :1.5.2014 SKS

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