SRI MAA CHEMIST Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Madhusudan Dixit, learned counsel for the petitioner; the learned Standing Counsel for the respondent nos.1 and 2; and have perused the record.

(2.) The petitioner is a firm whose partners were Mannu Lal Manjhi; Anil Kumar; Reeta Singh; and Anshu Gambhir. The said firm was granted a drug licence in Form-20 of the Drugs and Cosmetics Rules, 1945. Condition no.5 of the licence is as follows:

(3.) Mannu Lal Manjhi, one of the partners of the firm, expired on 9/9/2020. An application giving information of death of Mannu Lal Manjhi was submitted to the Licensing Authority on 1/7/2021. The Licensing Authority, by the order impugned dtd. 3/7/2021, declared the licence cancelled under the Rules.