CENTRAL DRUG INSTITUTION Vs. GYANESHWAR TRIPATHI AND OTHERS
LAWS(ALL)-2012-4-288
HIGH COURT OF ALLAHABAD
Decided on April 11,2012

Central Drug Institution Appellant
VERSUS
Gyaneshwar Tripathi And Others Respondents

JUDGEMENT

Anil Kumar, J. - (1.) Heard Sri Asit Kumar Chaturvedi, learned counsel for the petitioner , Sri S.C. Sitapuri learned counsel for respondent no.1, learned State Counsel for respondent no.2 and perused the record.
(2.) In the city of Lucknow there is an institute known as Central Drug Research Institute , Lucknow (Hereinafter referred to as 'Institute') established and administered by the Council of Scientific and Industrial Research, New Delhi, a Society, registered under the Societies Registration Act, 1860.
(3.) As per the version of the petitioner, the institute has been established for conducting research work in various drugs, and no productive activity is being carried out in the institute resulting in goods or services.;


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