SHEELA PURUSHOTHAMAN Vs. ASSISTANT DRUGS CONTROLLER

JUDGEMENT

(1.) Ext.P6 is an order passed by the first respondent, suspending the licence issued to the petitioner under the Drugs and Cosmetics Act and Rules for a period of three days. According to the learned Government Pleader, the said order was despatched by the first respondent on 13-10-2010 and according to the petitioner, he received the same only on 16-10-2010. It is immediately thereafter that this writ petition was filed on 18-10-2010 and this Court passed an interim order directing that Ext.P6 will be kept in abeyance.

(2.) Ext.P7 is an appeal filed by the petitioner against Ext.P6 order of suspension. That appeal is pending consideration of the third respondent.

(3.) Taking into account the pendency of Ext.P7 appeal filed by the petitioner against Ext.P6, this writ petition is disposed of, directing that the third respondent shall consider and pass orders on Ext.P7 appeal, with notice to the petitioner, as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment.