RAJ PHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By the present Writ Petition, Petitioner has challenged legality and validity of order dtd. 12/6/2015 passed by the Hon'ble Minister of State for Drugs and Cosmetics Department, Maharashtra State in statutory Appeal No.2014/Pro.No.102/Shikana-156(15)/Drugs-2 filed under the provisions of Rule 66(2) read with Rule 67- H(2) of the Drugs and Cosmetics Act, 1940 (for short "the said Act") and the Drugs and Cosmetics Rules, 1945 (for short "the said Rules") framed thereunder. By order dtd. 28/11/2014, Respondent No.2, Licensing Authority directed suspension of license issued under the said Act of Petitioner for a period of 60 days. By the impugned order, Respondent No.1, Appellate Authority reduced the sentence from 60 days to 10 days and directed enforcement of suspension from 25/6/2015 to 4/7/2015. Being aggrieved, the Petitioner filed the present Writ Petition challenging the impugned orders.

(3.) On 24/6/2015, this Court passed ad-interim order of stay of impugned order. Writ Petition was listed for admission on 29/7/2022 when by consent of both parties it was heard finally.