MDC PHARMACEUTICALS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking substantially the following prayers:

(2.) The case set up by the petitioner is that the petitioner M/s MDC Pharmaceutical Limited (hereinafter called either "MDC" or "petitioner") is a company registered under the Companies Act, 1956 having its registered office at 213, First Floor, Industrial Area Phase I, Chandigarh - 160002.

(3.) MDC was conceived of in the year 1994, and was incorporated originally as a private limited company which was duly registered as M/s MDC Pharmaceuticals Private Limited under the provisions of Companies Act, 1956 with the office of the Registrar of Companies, Punjab, Himachal Pradesh and Chandigarh vide Registration No. 53-14820 of 1994 on 14/7/1994. The petitioner was doing business in pharma industry, and was getting medicines manufactured from other pharma manufacturing units within the state of Himachal Pradesh. The petitioner continued selling/marketing its products, which were manufactured by other units, till the year 1999.