WOCKHARDT LIMITED Vs. SENIOR CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) The petitioners in W.P. No. 20832(W) of 2011 under art.226 dated November 29,2011 are also the petitioners in W.P.No.21962(W) of 2011under art.226 dated December 14, 2001.

(2.) While in WP 20832 the petitioners have questioned a show cause notice dated October 3,2010 issued by the Sr. Chief Medical Officer (SAG), I/C, Govt. Medical Store Depot, Kolkata-22 and the things stated in a letter of the Drugs Inspector, CDSCO, East Zone, Kolkata dated October 24,2011, in WP 21692 they have questioned a show cause notice dated November 21,2011 issued by the State Drugs Controller, Licensing Authoritycum-Controlling Authority, Himachal Pradesh.

(3.) With WP 21692 the petitioners have produced a copy of a letter of the Drugs Inspector, CDSCO, East Zone, Kolkata dated November 21, 2011, relevant parts whereof are quoted below: