ANOD PHARMA PVT LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) Mr. Rajesh Kumar, appearing for the petitioner, submitted that under section 25(3) of the Drugs & Cosmetics Act, 1940 (hereinafter referred to as the Act), petitioner has got right to get the samples of the Drugs retested, as there was great delay in sending the samples for testing.

(3.) It is further submitted that petitioner requested for retesting and the Drugs Inspector forwarded/recommended the said request, which has been rejected by the Director, Central Drugs Laboratory, Kolkata ( respondent no. 3), by letter dated 15.12.2009.