JENBURKT PHARMACEUTICALS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the Writ Petition is heard finally.

(2.) Respondent No.2 is the National Pharmaceutical Pricing Authority (hereinafter referred to as the "NPPA"). The petitioner has challenged communications dated 22nd June, 2012, 26th September, 2012 and 6th December, 2012, addressed by the NPPA and a demand notice dated 29th January, 2013 calling upon the petitioner to deposit a sum of Rs.16,45,16,431/-.

(3.) The petitioner challenged the above communication and orders on various grounds, including on merits. We did not permit Mr. Hidayatullah to address us on the merits of the case as we find that the NPPA was not entitled to exercise the power of review. The case in short is this.