BHARAT PARENTERALS LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Pharmaceuticals Manufacturing Company, is before this Court seeking to quash Ext.P10 order of the 1st respondent blacklisting one of the products of the Company and to quash Ext.P13 order of the 2 nd respondent blacklisting the Company itself for a period of three years.

(2.) Facts necessary to decide the lis involved in the writ petition are as follows:-

(3.) The petitioner was required to supply Clobazam Tab 5 mg. of a total quantity of 23 lakhs units. The petitioner effected supply as against purchase orders issued by the 2 nd respondent. The petitioner submitted test/analysis reports furnished by an independent NABL accredited laboratory after testing the drugs of each batch.