MEDIPOL PHARMACEUTICALS INDIA PVT LTD THRO SURESH MURLIDHR MAHESWARI & 2 ORS Vs. STATE OF GUJARAT & 1 ORS

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) The case of the writ applicants, in their own words, as pleaded in the writ application, is as under:

(3.) The complaint filed by the respondent No.2 under Sections 16(1) (A), 18(a)(i) read with Section 32 of the Drugs and Cosmetics Act, 1940 for the offence punishable under Section 27 is extracted hereunder: