CERAGEM INDIA (P) LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents No. 1 and 2. He is permitted to file memo of appearance in four weeks.

(2.) THE petitioners are before this Court assailing the notice dated 03.10.2013 issued by respondent No. 2. The petitioners are also seeking for issue of mandamus to respondent No. 2 to permit petitioner No. 2 to re -open the "Asha Kiran Health Care" at First floor, Sagar Taluk, Shivamogga District and to carryout demonstration and sale of the CERAGEM products.

(3.) LEARNED Government Advocate would also refer to this aspect of the matter and point out that the instant petition is pre -mature inasmuch as only a notice has been issued to the petitioners and the petitioners have already replied to the same, respondent No. 2 would take a decision on the said aspect after looking into the reply and materials produced by the petitioners.