VIVEK PHARMACHEM (INDIA) LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the 2nd respondent as well as the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that Ext.P7 petition with all relevant documents have been preferred before the Government and the issue is pending consideration of the Government. It is contended by the learned counsel for the petitioner that the rejection of the supply of Cephalexin Oral suspension is on the ground that the said medicine does not have shelf life of 24 months. The learned counsel for the petitioner would contend that he has produced materials before the Government to show that the maximum shelf life of the said medicine is only 18 months and that the petitioner is ready and willing to make double supply, if necessary, to see that the said medicine is available for uninterrupted supply to the 2nd respondent.