Uttarakhand High Court

Unknown vs Director General Medical Health And ... on 15 July, 2025

                                                     2025:UHC:6130-DB




IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
      THE HON'BLE JUSTICE MR. ALOK MAHRA
             Writ Petition (M/B) No. 37 of 2025
                           15th July, 2025

 M/s Life Health Care                            ...........Petitioner
                                Versus

 Director General Medical Health and Family Welfare
 Government Of Uttarakhand Dehradun and others
                                                  .......Respondents
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 Presence:-
 Mr. Pradeep Joshi, learned counsel for the petitioner.
 Mr. B.S. Parihar, learned Addl. C.S.C. for the State.
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 JUDGMENT :

(per Mr. G. Narendar C. J.)

2. The case is mentioned for out of turn hearing,

as it relates to a medical equipment, the supply of which

has been stalled on account of an interim order granted

by this Court on 21.02.2025.

3. Today, the learned State counsel submits that,

as per instructions received, the Medical Device Rules,

2017 notified on 31.01.2017 by the Ministry of Health and

Family Welfare, Government of India, stipulates that, if a

device is intended to be used in combination with another

device, the classification rules shall apply separately to

each device. Furthermore, accessories are to be classified