Vihar vs Union Of India Through The
2021 Latest Caselaw 3781 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 9TH DAY OF AUGUST 2021

                               BEFORE




                                                        .

                 HON'BLE MR. JUSTICE RAVI MALIMATH,

                       ACTING CHIEF JUSTICE





                                  &

            HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                  CIVIL WRIT PETITION No.4424 of 2009

     Between:-      r
     RECKITT BENCKISER (INDIA) LTD.,
     HAVING ITS REGISTERED OFFICE

     AT 227, OKHLA INDUSTRIAL ESTATE,
     PHASE-III, OKHLA, NEW DELHI-110020
     AND CORPORATE OFFICE AT ENKAY
     CENTRE, SECOND FLOOR, UDYOG


     VIHAR, PHASE V, GURGAON-122016,
     HARYANA THROUGH ITS AUTHORIZED
     SIGNATORY MR. RAJESH KUMAR JHA




                                                         .....PETITIONER





     (BY SH. ATUL JHINGAN, ADVOCATE)

     AND





1.   UNION OF INDIA THROUGH THE
     SECRETARY TO THE GOVERNMENT,
     MINISTRY OF HEALTH & FAMILY
     WELFARE, NIRMAN BHAWAN,
     NEW DELHI-110011.

2.   THE GOVERNMENT OF HIMACHAL
     PRADESH THROUGH ITS




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     SECRETARY TO THE GOVERNMENT,
     DEPARTMENT OF HEALTH &
     FAMILY WELFARE, SECRETARIAT,
     SIMLA, HIMACHAL PRADESH.




                                                              .
3.   THE DRUGS CONTROLLER,





     STATE OF HIMACHAL PRADESH,
     SHIMLA





4.   ASSISTANT DRUGS CONTROLLER-
     CUM-LICENSING AUTHORITY,
     SOLAN DIVISION, CMO COMPLEX
     SOLAN DISTRICT, HIMACHAL PRADESH





                                                          .....RESPONDENTS

     (SH. BALRAM SHARMA, ASSISTANT
     SOLICITOR GENERAL OF INDIA, FOR R-1

     SH.AJAY VAIDYA, SENIOR ADDITIONAL

     ADVOCATE GENERAL FOR R-2 TO 4)
     _____________________________________________________

                  This petition coming on for orders this day, Hon'ble



     Mr. Justice Ravi Malimath, delivered the following:




                                JUDGMENT

The respondent-Union of India has placed before us the

notification published in the Gazette of India dated 22 nd July, 2021

with regard to Rule 127 of the Drugs and Cosmetic Rules, 1945.

2. In view of the same, nothing further survives for

consideration in the petition. The petition is accordingly disposed off.

The interim order granted on 01.12.2009 shall continue till the

final notification is issued.

.

                                           ( Ravi Malimath )





                                         Acting Chief Justice





                                         ( Jyotsna Rewal Dua )
    August 09, 2021                              Judge
           (vt)




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