SYNCOM HEALTHCARE LTD. Vs. COLLECTOR CUM COMPETENT AUTHORITY

JUDGEMENT

(1.) THE present petitioner is against the show cause notice dated 05 -09 -2014 passed by the Collector, Indore under the provisions of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 (MP Act 16 of 2001) hereinafter referred as the ('Adhiniyam of 2000').

(2.) THE show cause notice was issued on 05 -09 -2014 and the Company petitioner M/s. Syncom Healthcare Ltd., Indore has filed a detailed and exhaustive reply within forty eight hours i.e on 08 -09 -2014. As no order was being passed, the petitioner Company came up before this court by filing a Writ Petition and in the Writ Petition No. 9248/2014 following order has been passed on 12 -01 -2015: -

(3.) THE present petition was filed before this court on 09 -04 -2015 and inspite of repeated opportunities, no reply has been filed nor any order passed by the Collector has been brought to the notice of this court. The grievance of the petitioner Company is that on account of the show cause notice issued under the Adhiniyam of 2000, the Company is not able to operate at SEBI, not able to avail financial assistance and the Company is not able to expand itself. Besides this, the petitioner Company is being treated as a defaulter Company and is suffering from financial crunch in the market. It has also been argued by the Sr. Counsel that the Company is manufacturing pharmaceutical, ayurvedic and other pharmaceutical products and its 220 products are also exported to a number of countries including Sri -lanka, Nigeria and Malawai and is also in the process of exporting its product to Vietnam, Mongolia, Cambodia, Laos, Kenya and other countries. Company also undertakes contract manufacturing of well known reputed International and National Pharmaceutical and some of them are Lupin Pharma Ltd., Ranbaxy Ltd., Cipla Ltd., Cadila Pharmaceuticals, Zydus Cadila, Wockhardt Ltd., Glenmark Pharmaceuticals Ltd., Intas Pharma and Galpha Labs, etc.