Supreme Court firmly warned and reprimanded Baba Ramdev’s Patanjali Ayurved of imposing costs to the extent of Rs 1 Crore on every product as it continues to publish misleading claims and advertisements against modern medicine systems like Allopathy.
The Division Bench of Ahsanuddin Amanullah and Prashant Kumar Mishra, JJ. directed Patanjali Ayurved not to publish any such advertisements and restrict from making any casual statements in the Press in the coming future.
The Court commented that it did not aim at making the instant matter a debate on ‘Allopathy v. Ayurved’ but finding a realistic solution for the problem of misleading medical advertisements. The Court further asked the Union Government to find a viable solution for tackling the problem and listed the matter for the next hearing on 5-02-2024.
The instant petition was filed by the Indian Medical Association raising concerns over ‘continuous systematic and unabated spread of misinformation’ vide Patanjali’s misleading advertisements against allopathy and modern system of medicines, making false claims about curing certain diseases.
Source: Press