Supreme Court: While considering a writ petition filed by Indian Medical Association seeking regulation of medical advertisements by Patanjali Ayurved Ltd, the Division Bench of Abhay S. Oka and Ujjal Bhuyan, JJ., asked Chief Secretaries of Andhra Pradesh, Delhi and Jammu & Kashmir, Goa and Gujarat to appear on March 7 virtually and explain why they haven’t complied with directions passed by the Court earlier to act against misleading medical advertisements. The Court also asked them to explain why they have not filed their affidavits in terms of the Court’s earlier orders regarding enforcement of Rule 170 of the Drugs and Cosmetics Rules, 1945.
On 7-5-2024, the Supreme Court had directed all State/UT governments to file affidavits of their Licensing authorities regarding action taken by them taken since 2018 in respect of misleading ads that violate Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954, Drugs and Cosmetics Act, 1940 and Consumer Protection Act, 2019.
[Indian Medical Association v. Union of India]
Source: Press
