State vs M/S F.A. Medicals And Ors
2022 Latest Caselaw 7080 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Crml Leave To Appeal No. 14/2018

State Of Rajasthan
                                                                 ----Appellant
                                   Versus
1.     M/s F.a. Medicals, Gamodwada Road, Sagwada District
       Dungarpur, Through Shri Hasim Tarawala, Partner Of Firm
       M/s F.a. Medicals, Sagwada, District Dungarpur Raj.
2.     Shri Hasim Tarawala Son Of Shri Fida Ali Tarawala,
       Partner Of Firm M/s F.a. Medicals, Sagwada, District
       Dungarpur     Raj.      Resident        Of    Nazampura,        Sagwada,
       District Dungarpur.
3.     Smt. Maliaka Bai Wife Of Abbas, Partner Of Firm M/s F.a.
       Medicals, Sagwada, District Dungarpur Raj. Resident Of
       Nazampura, Sagwada, District Dungarpur.
4.     Shri Abbas Tarawala Son Of Shri Fida Ali Tarawala,
       Registered Pharmachist Firm M/s F.a. Medicals Sagwada,
       District Dungarpur Raj.
5.     Shri Bhanu Kumar Jain Son Of Shri Raman Lal Jain,
       Registered Pharmachist Firm M/s F.a. Medicals Sagwada,
       District Dungarpur Raj.
6.     M/s   H.a.     Pharma         Distributors,          Sagwada,     District
       Dungarpur Through Shri Kamal Kumar Jain, Partner And
       Competent Person Of M/s H.a. Pharma Distributors,
       Sagwada, District Dungarpur.
7.     Shri Kamal Kumar Jain Son Of Shri Raman Lal Jain,
       Partner And Competent Person Of M/s H.a. Pharma
       Distributors, Sagwada, District Dungapur, Resident Of
       Oberi, District Dungarpur Raj.
8.     Shri Dilip Kumar Jain Son Of Shri Raman Lal Jain, Partner
       Of M/s H.a. Pharma Distributors, Sagwada, District
       Dungarpur, Resident Of Oberi, District Dungarpur Raj.
9.     Smt. Deepika Jain Wife Of Bhanu Kumar Jain, Partner Of
       M/s   H.a.     Pharma         Distributors,          Sagwada,     District
       Dungarpur, Resident Of Oberi, District Dungarpur Raj.
10.    M/s Star Pharmaceuticals, Plot No. 15-16, G.i.d.c. Sanand
       District, Ahemdabad Gujarat 382110 Throu, Firm M/s Star
       Pharmaceuticals, Ahemdabad Gujarat.


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                                                                             (2 of 2)                   [CRLLA-14/2018]


                                   11.      Shri Hemant Bai Mahesh Chandra Upadhyay, Partner And
                                            Manufacturing       Chemist        M/s      Star       Pharmaceuticals,
                                            Ahemdabad Gujarat, Resident Of Near Tatsat Kenara
                                            Bank, Maninagar, Ahemdabad, Gujarat.
                                   12.      Shri Akshay Mahesh Chandra Upadhyay, Partner Of M/s
                                            Star Pharmaceuticals, Ahemdabad Gujarat, Resident Of
                                            Near   Tatsat   Kenara        Bank,        Maninagar,      Ahemdabad,
                                            Gujarat.
                                                                                                   ----Respondents


                                   For Appellant(s)         :     Mr. NS Bhati, PP
                                   For Respondent(s)        :     Mr. Kuldeep Vishnoi



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   12/05/2022
                                         Heard.

                                         This Court is of the opinion that there are valid and

                                   substantial grounds for grant of leave to the appellant for filing the

                                   appeal against the impugned judgment.

                                         Accordingly, the application for grant of leave to appeal is

                                   allowed. The memo of leave to appeal be treated as an appeal and

                                   it be registered as such.

                                         Admit.

                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   respondents.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

82-Sanjay/-

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