COMED LABORATORIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. R.K. Patel, learned advocate for the petitioner invites our attention to the order dt. 18th Dec., 2007 in Civil Misc. No. 10116 of 2007 and connected matters Vatika Farms (P) Ltd. v. Union of India reported at (2008) 216 CTR (Del) 25 -Ed. and to several orders passed by the Division Bench of the Bombay High Court in similar matters (e.g. order dt. 17th March, 2008 in Writ Petn. No. 597 of 2008 -First Fidelity Homes Ltd. v. Union of India and Ors.

(2.) RULE . Notice as to interim relief returnable on 5th May, 2008. In the meantime, the Settlement Commission shall not consider the settlement application filed by the petitioner as having abated under Section 245HA of the IT Act, 1961 for want of compliance with Section 245D(4A) as amended by the Finance Act, 2007. Notice to the learned Attorney General returnable on 5th May, 2008. Direct service is permitted on respondent No. 2.