NATIONAL MEDICOSE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before before this Court by learned counsel of the petitioner, are that the petitioner is a medicine supplier and for making such supplies, he was issued the requisite drug license by the concerned department.

(3.) Learned counsel for petitioner submitted that the application for Demand Draft in question (in the name of Member Secretary, RMRS PBM Hospital, Bikaner) was written by the petitioner himself and submitted before the concerned Bank, with a request to prepare the Demand Draft in the name of the said authority, which was prepared accordingly.