M/S KANTI MEDICAL AGENCY REPRESENTED BY PANKAJ KUMAR, S/O SHRI SHIV BALAK YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In the present case, the petitioner is challenging the order dated 30.12016 passed by the Assistant Drug Controller, Patna by which licence of shop of the petitioner has been cancelled.

(3.) The petitioner is licensee under the Drugs and Cosmetics Act, 1940 and Drugs and Cosmetics Rule, 1945. Licence Nos. 20 B-PAT-435/2013 and 21 B & PAT-435A/2013, as per Rule, were issued on 29.08.2013 to be valid upto 28.08.2018.