Nanz Med Science Pharma Pvt. Ltd vs Union Of India And Others
2025 Latest Caselaw 647 HP

Himachal Pradesh High Court

Nanz Med Science Pharma Pvt. Ltd vs Union Of India And Others on 8 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH AT
                            SHIMLA
                             CWP No. 7637 of 2025
                             Decided on 08th May 2025
Nanz Med Science Pharma Pvt. Ltd.

                                           ...Petitioner
                            Versus
Union of India and others
                                           ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
    Whether approved for reporting?
For the petitioner:    Mr. Anuj Nag, Advocate.

For the respondents: Mr. Kunal Thakur, Central Government
                    Standing Counsel, for respondent No.1
                    and 2.

                       Mr. Pushpinder Jaswal, Additional
                       Advocate General, for respondents
                       No.3 and 4.

Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Kunal Thakur, Central Government

Standing Counsel and Mr. Pushpender Jaswal, learned

Additional Advocate General, accept notice on behalf of

respondents No.1 and 2 and respondents No. 3 and 4,

respectively.

2. 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, alongwith connected matters, decided on

06.01.2025 and it would be in the interest of justice, in case,

this Writ Petition is disposed of in 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.

3. 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

herein below:-

"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 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."

4. Pending miscellaneous applications, if any, also

stand disposed of.

(Ajay Mohan Goel) Judge

May 08, 2025 (Vinod)