Association vs . State Of H.P And Others
2022 Latest Caselaw 7116 HP

Himachal Drugs Manufacturer's

.

Association vs. State of H.P and others

a/w connected matter.

CWP No. 4952 of 2021 a/w CWP No. 4692 of 2021

24.08.2022 Present: Mr. Ravinder Singh, Advocate for the petitioner(s).

Mr. Rajinder Dogra, Sr. Addl. A.G with Mr. Vinod Thakur, Addl. A.G, Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Y.S. Thakur, Dy. A.G for the respondents-State.

Mr. Tara Singh Chauhan, Advocate for

respondent No.2.

Heard for sometime. As regards CWP

No. 4952 of 2021, we are of the considered view

that the same is not maintainable as no

association can claim a blanket right of

consideration. As regards CWP No. 4692 of

2021, the petitioner therein also has not a right

of consideration as the quality and price of the

product in terms of letter dated 29.07.2003 has

been found to be misbranded and even the civil

suit filed by the petitioner assailing this action

of the respondents was dismissed by the Civil

Court vide judgment dated 24.06.2017.

Confronted with this, learned counsel

.

for the petitoner prays for and is granted a

week's time to obtain instructions.

List on 31st August, 2022.

                                ( Tarlok Singh Chauhan )
                                          Judge


     August 24, 2022                ( Virender Singh )
       (naveen)                           Judge