Himachal Pradesh High Court

Decided On : 27.05.2025 vs Union Of India And Others on 27 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                              2025:HHC:16316


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                               CWP No. 11533 of 2024
                               Decided on : 27.05.2025
Martin & Brown Bio-Sciences through its Partner Shri
Vineet Maini.
                                                                               ...Petitioner
                                                          Versus
Union of India and others.
                                                                             ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner :     Mr. Ajay Thakur, Advocate.
For the respondents :                                     Mr. Virbahadur Verma, CGC, for
                                                          respondents No.1 to 3.
                                                          Mr. Pushpinder Jaswal,
                                                          Additional Advocate General, for
                                                          respondent No.4.
Ajay Mohan Goel, Judge (Oral)

Learned counsel for the petitioner submits that the

issue raised by the petitioner is squarely covered by the

judgment of Hon'ble Coordinate Bench of this Court, passed in

CWP No.10600 of 2024, titled as Atul Sharma Versus Union of

India & others, along-with connected matters, decided on

06.01.2025 and it would be in the interest of justice in case this 1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:16316

Writ Petition is disposed of in the light of the findings returned

by Hon'ble Coordinate Bench in Para-21 thereof, by ordering

that the same be construed to have been passed in the present

Writ Petition.

2. As it could not be disputed by learned counsel for

the respondents that the matter is squarely covered by the

judgment being relied upon by learned counsel for the

petitioner, this petition is disposed of, as prayed for, with the

observation that the findings returned in CWP No.10600 of

2024 (Supra), shall be construed to have been passed in the

present Writ Petition also. Para-21 thereof is being quoted

hereinbelow:-

"21. Consequently, in view of the detailed

discussion made herein as well as law taken into

consideration, this Court finds merit in the present

petitions and accordingly same are allowed with a

direction to respondent Nos. 1 and 2 to place the matter

before the Empowered Committee chaired by Secretary,

DIPP, constituted in terms of Clause 6.1 of the Scheme,

for registration expeditiously, preferably within a period of

four weeks, without being influenced by letters dated

2025:HHC:16316 9.11.2023 and 30.07.2024. Needless to say, petitioners

shall be granted incentives, as prayed for, in terms of the

Scheme, if they are found eligible. Pending applications,

if any, also stand disposed of. Interim order, if any, is

vacated."