Anoop Chitkara, J. (Oral):— Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No. 1 to 4 and Mr. Rajesh K. Sharma, learned Assistant Solicitor General of India on behalf of respondent No. 5.
2. After arguing for considerable time, Mr. K.D. Shreedhar, Senior Advocate assisted by Ms. Shreya Chauhan, Advocate, submits that the petitioner would be satisfied, if this Court permits him to file an appeal under the Drugs and Cosmetics Act and the Rules framed thereunder before appellate authority and if directions are issued to the appellate authority concerned to decide such appeal within very limited period.
3. Learned counsel for the petitioner further submits that the petitioner-Company is without work and a large number of skilled/semi-skilled workers and some executives are unable to perform their regular duties for the last three months due to non-functioning of the Unit.
4. The prayer being innocuous is allowed.
5. Given above, this writ petition is disposed of with a direction that the petitioner is permitted to file appeal under the Drugs and Cosmetics Act and the Rules framed thereunder challenging the office order dated 2.3.2020, Annexure P-25 and any other order, which it may like to challenge before the appropriate authority under the Government of Himachal Pradesh. In case the appeal/petition is filed, the concerned authority shall decide the same within a week of its filing and in unavoidable circumstances, not later than two weeks.
6. With the above observation, the writ petition is disposed of. Pending application(s), if any, shall also stand disposed of.