M/S Om Laboratories vs The State Of Bihar
2021 Latest Caselaw 1187 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8977 of 2020
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M/s Om Laboratories, a Proprietorship Concern having its registered Office at R.J. Nagar, G.B. Road, Danapur, District-Patna Pin-801503 through its Proprietor Ramautar Sharma, Male aged about 59 Years, Son of Late Murari Lal Sharma resident of Flat No.801, Abhishek Plaza, Exhibition Road, P.S. Gandhi Maidan, District-Patna-800001.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Registration Excise and Prohibition Department, Government of Bihar, Patna.

2. Excise Commissioner, Patna.

3. Collector, Patna.

4. Assistant Commissioner of Excise, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Satyabir Bharti, Advocate For the Respondent/s : Mr. Pawan Kumar, AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-03-2021 Petitioner has prayed for the following relief(s):

"1. (i) Quashing the order dated 14.03.2016 as contained in memo no. 1422 (Annexure-4), by which petitioner's license in Form L1 (License to manufacture Medicinal and Toilet preparation containing alcohol under bond for payment of duty) granted under the Medicinal and Toilet Preparation (Excise Duties) Act, 1955 has been kept suspended for alleged violation of Rule-110 and 132 of the Rules framed under the Act, since last four years;

(ii) Direct the respondents to renew the license held by the petitioner in Form L1 so as to enable the Patna High Court CWJC No.8977 of 2020 dt.02-03-2021

petitioner to engage in the manufacture and sale of Homeopathic medicines for which he is holding a valid and subsisting license granted under the Drugs and Cosmetics Act.

(iii) To direct the respondents to allot ENA/Ethyl Alcohol to the petitioner for manufacture of homeopathic medicines.

(iv) Pass such other order(s) as your Lordships may deem fit and proper in the facts and circumstances of the present case."

Learned counsel for the petitioner seeks permission

to withdraw the present writ application.

Permission granted.

The present application stands dismissed as

withdrawn.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/P.K.P/ AFR/NAFR CAV DATE Uploading Date 04.03.2021 Transmission Date