STATE OF HARYANA Vs. PHOOL SINGH

JUDGEMENT

(1.) For the last few days we have heard a batch of Civil matters in which sub-clause (iii) , clause (ee) of Rule 2 of the The Druga and Cosmetics Rules 1945 has been the subject matter of dabate in its widest spectrum. Prima facie conclusions drawn therefrom make us feel that the judgment of the High court cannot be faulted with. The respondent does come within the definition of a registered medical practitioner entitled to keep allopathic medicines by virtue of his degree and registration in the state of Bihar. We thus find nothing to interfere in this appeal. The appeal is therefore dismissed.