AMBALAL SARABHAI ENTERPRISES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT has preferred this application seeking clarifications in respect of the directions issued by this Court vide its common order dated 31st January, 2011 passed in Letters Patent Appeal (for short 'LPA') No. 735 of 2008 in Special Civil Application No. 9066 of 2008 with Civil Application No. 8493 of 2008 and LPA No. 736 of 2008 with Civil Application No. 8494 of 2008 in LPA No. 736 of 2008 with SCA No. 9067 of 2008 .

(2.) APPLICANT preferred SCA No. 9066 of 2008 inter alia challenging the order passed by the Drug Prices Liabilities Review Committee dated 5th October, 2005 and order dated 27th January, 2006, issued by the opponent accepting such report and thereby raising demand of Rs. 6,76,09,865/- on the applicant.

(3.) LPA No. 735 and 736 of 2008 were preferred challenging the said order of learned Single Judge . In LPA No. 735 of 2008, on the condition of deposit of sum of Rs. 2,05,35,575.04 ps. and in LPA No. 736 of 2008, on condition of deposit of Rs. 30,30,230/- stay against recovery has been granted. Pursuant to the direction of the Court aggregate amount of Rs. 2,35,65,805.04 /- has been deposited by the applicant by way of demand draft dated 27th August, 2008 .