BHARAT BIOTECH INTERNATIONAL LIMITED HYDERABAD Vs. A P HEALTH AND MEDICAL HOUSING AND INFRASTRUCTURE DEVELOPMENT CORPORATION HYDERABAD

JUDGEMENT

(1.) The present writ petition is filed with the prayer as follows:

(2.) The first petitioner is a Company and the second petitioner is the shareholder of the first petitioner-Company. The first petitioner-company is engaged in the business of manufacture and sale of vaccines and drugs. The company's registered office is at Hyderabad and its manufacturing unit is at Turkapally Village, Shameerpet Mandal, Ranga Reddy District. The first petitioner- Company has a manufacturing capacity of 100 million doses of Hepatitis Vaccine. It is stated in the affidavit filed in support of the writ petition that the first petitioner- Company commenced its commercial production in the year 1998. It is further asserted in the affidavit that the first petitioner-Company has all the necessary licences and permits to carry on the activity of manufacture and sale of various vaccines and drugs as required under the law of land.

(3.) The first respondent is a State owned Corporation. The second respondent is the State of Andhra Pradesh. Third respondent who got himself impleaded in the present writ petition is trade rival of the first petitioner, which is also manufacturing Hepatitis-B Vaccine.