SPM DRUGS P LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE. With the consent of learned Counsel for the parties, Rule is made returnable and heard forthwith.

(3.) ACCORDING to the petitioner, when petitioner no.1 is already holding the valid registration certificate issued by the same authority and the validity period of the said certificate is not expired, there was no eventuality to direct petitioner no.1 to seek a new registration from the same authority. The turnover clause is not uniform as, in the States of Tamilnadu, Madhya Pradesh and Karnataka, the condition of minimum annual turnover is only upto Rs.2 crores.