UNION OF INDIA Vs. CLARIS LIFESCIENCES LIMITED

JUDGEMENT

(1.) Draft amendment is formal in nature. The amendment sought to be made is, thus, granted. Necessary incorporation be made in the array of parties within 48 hours.

(2.) Present appeals preferred under Clause-15 of the Letters Patent assail the correctness and validity of the judgment dtd. 26/12/2017 passed by the learned Single Judge in SCA No. 11459/2008 as well as SCA No. 13797/2011. As the issue arise in both the writ-petitions is common, we are taking the facts of SCA No. 13797 of 2011 as a lead matter to adjudicate the matter.

(3.) The prayers as made in the writ-petition preferred by the respondent-original petitioner was to issue a writ of certiorari or any other writ or direction to quash and set-aside the impugned order dtd. 25/5/2011 as well as praying for direction restraining the appellant from applying notification S.O 725(E) dtd. 27/8/1998 and the prices fixed therein to the product of the petitioner being Sodium Chloride/ Dextrose Injection IP (0.9% W/ V) 500 ml packed in NON-PVC "UNIBAG".