SUN PHARMACEUTICAL INDUSTRIES LTD Vs. GIDC

JUDGEMENT

(1.) By way of the present petition the petitioner challenges the action of the respondent in refusing to return the transfer fee amounting to Rs.8,73,600/- levied and recovered from the petitioner no.1 company.

(2.) The short facts of the case can be sumamrised as under:

(3.) Mr. Chhatrapati, learned counsel appearing for the petitioners submitted that the respondent has acted in disregard and in violation of its own guidelines which are binding upon the respondent. He submitted that according to Clause (1) of the Guidelines the respondent ought not to have charged such transfer fee.