ASHWANI RAM PYARA LAMBA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) Heard the learned Counsel for petitioners and learned APP appearing for the State. In the present petition, following prayer is made :

(3.) The only question, which was raised in the present petition is the non-compliance of Rule 45 of the Drugs and Cosmetics Rules, 1945 (for short 'the Rule, 1945'). Rule 45 reads as under :