SOCRUS PHARMACEUTICALS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri Vivek Dalal, learned counsel for the petitioner. Shri P. Prasad, learned counsel for the respondents on advance copy.

(2.) Heard on the question of admission.

(3.) By filing this petition under Article 226 of the Constitution of India, the petitioner has challenged the interlocutory orders dated 7-8-2012 and 20-11-2012 passed by the second respondent.