SUN PHARMACEUTICAL INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Having failed before the Delhi High Court at both levels, the appellant approached this Court.

(2.) Noting that the appellant had already paid a sum of Rs.1.25 crores towards the demand made by the respondent authorities, this Court directed status quo to be maintained in relation to recovery of the remaining sum payable by the appellant, vide order dtd. 10/11/2014.

(3.) Challenge in W.P.(C) No. 10700 of 2005, filed by the appellant before the Delhi High Court, was to the demand notices dtd. 8/2/2005 and 13/6/2005. By order dtd. 13/7/2005, a learned Judge dismissed the said writ petition. The appellant, thereupon, filed L.P.A. No. 1629 of 2005 but the appeal met with the same fate when a Division Bench of the High Court dismissed it by the impugned judgment dtd. 6/8/2014.