LIFE CARE MEDICO MEDICAL AND GENERAL STORES Vs. COMMISSIONER OF FOOD AND DRUG ADMINISTRATION STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE. RULE made returnable forthwith. With consent of the parties, matter is taken up for final hearing immediately.

(3.) PETITIONER submits that on the date of presentation of the appeal, he argued before the Hon'ble Minister for interim relief only, however, under the impugned order, the appeal itself was dismissed. The petitioner has taken specific ground (a) to that effect which reads as follows: