Supreme Court: Since Patanjali Ayurved continued with publishing misleading advertisements despite assuring the Court that no such statements would be made regarding medicinal cures, the Division Bench of Hima Kohli and Ahsanuddin Amanullah, JJ. has issued notice to Patanjali Ayurved and its Managing Director, Acharya Balakrishna to show cause on why action should not be taken against them for contempt of court.
The Bench further imposed a temporary ban on Patanjali advertisements for medicinal products addressing diseases/disorders specified in the Drugs and Magin Remedies (Objectionable Advertisements) Act, 1954.
The Court further pulled up Central Government for not handling the issue of misleading advertisements.
The Court on a previous occasion had slammed Patanjali Ayurved for misleading ads against modern medicine.
Source: Press
Image Source: Swami Ramdev; Acharya Bal Krishna
