BIHAR STATE PHARMACY COUNCIL Vs. RAJIV KUMAR SINHA

JUDGEMENT

(1.) AT the outset, Mr. P.K. Shahi, Advocate General, raises the preliminary objection about the maintainability of this review [application at the instance of the Bihar State Pharmacy Council through its Registrar Nabin Kumar. He submits that Nabin Kumar, who has filed the review application, is not the Registrar of the Bihar State Pharmacy Council.

(2.) WE are afraid, the contention of the Advocate General does not deserve to be accepted. Firstly, in the affidavit, in support of the review application, Nabin Kumar is stated to be the Registrar of the Bihar State Pharmacy Council. Secondly, in the order dated 4lh July, 2007 ( Letter No.1/Vividh1-59/2007), the following direction is given:

(3.) AS to whether the person who has filed the review application is not the person who is cited as Registrar of the Bihar State Pharmacy Council in the order dated 4th July, 2007, in our view, does not deserve to be gone into in this review application.