NATIONAL PHARMACEUTICALS Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) As both the Petitions arise out of, by and large, similar set of facts, the Petitions were heard together and are being decided by this common judgment.

(3.) These Petitions assail the legality, propriety and correctness of the orders dtd. 10/7/2025 passed by the Minister, Department of Food and Drugs, Government of Maharashtra, (R2) in Appeal Nos. 490 of 2025 and 579 of 2025, whereby the Appeals preferred by the Petitioners, in the respective Petitions, against the orders passed by the Joint Commissioner and Licencing Authority, Food and Drugs Administration (R1), directing the Petitioners to completely stop the production of the medicines, came to be dismissed.