M/S Cambridge Health Care Limited vs The State Of Jharkhand And Anr
2022 Latest Caselaw 426 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2625 of 2021

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      M/s Cambridge Health Care Limited              ..... Petitioner
                               --    Versus    --
      The State of Jharkhand and Anr.                ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Bharat Kumar, Advocate For the State :- Mr. P.D.Agarwal, Spl.P.P

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5/11.02.2022 This petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic. None of the parties have complained

about any technical snag of audio-video and with their consent this

matter has been heard.

The learned counsel for the petitioner submits that report of

Govt. Analysis was prepared on 14.11.2005. He submits that the date has

been changed to 20.02.2006. He submits that this case is fully covered

under the judgment of this Court passed in Cr.M.P.no.3188 of 2017 dated

20.10.2021. He further submits that the analysis report was not supplied

to the petitioner which is mandatory provision under section 25 (3) of the

Drugs and Cosmetics Act.

The State is directed to file counter affidavit within six

weeks.

In the meantime there shall be stay of further proceeding in

connection with Complaint Case No.CIII 184/14 pending in the court of

learned AJC II, Ranchi till next date.

Post on 18.04.2022.

( Sanjay Kumar Dwivedi, J)

SI/