SHREE UMIYA ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In the nature of order which this Court proposes to pass it would not require awaiting filing of a counter affidavit and considering the nature of dispute raised that the present writ petition is being disposed of at the stage of admission stage itself.

(3.) The petitioner is aggrieved by the order dated 05.05.2016 passed by the State Drug Controller -cum -Chief Licensing Authority impugned at Annexure -6 whereby the license granted to the petitioner under the provisions of Drugs and Cosmetics Act, 1940 (hereinafter referred to as 'the Act') read with the provisions of Drug and Cosmetics Rules, 1945 (hereinafter referred to as 'the Rules') bearing License No. PAT -R -01/2015 in Form -20, the License bearing No. PAT -R -01A/2015 in Form -21 Licence No.PAT -R -1F/2015 in Form 20F has been suspended for a period of one month pending report in respect of certain samples sent for laboratory test.