RHYDBURG PHARMACEUTICALS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Shivan Desai who appears along with Shri A. Sardessai, the learned Counsel for the petitioners and Ms. Susan Linhares, the learned Standing Counsel for the respondent.

(2.) Rule. Rule made returnable forthwith at the request and with the consent of the learned Counsel for the parties. Ms. Linhares, the learned Standing Counsel waives notice on behalf of the respondent.

(3.) The challenge in the present Petition is to the order dtd. 14/2/2017 passed in Criminal Case No. 37/AOA/D&C/2017/D by the Judicial Magistrate First class at Vasco-Da-Gama. The petitioner no. 1 is a pharmaceutical Company registered under the Companies Act and operating since 1987. Petitoiners no. 2 is a senior citizen and Director of petitioner no. 1. Petitioner no. 3 is presently working as the operational manager in the manufacturing unit. The respondent is the Union of India.