PURE BEVERAGES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been preferred on 23. 11. 1987 praying for following reliefs :

(2.) THE learned Advocate for the petitioner states that the petitioner may be permitted to challenge communication dated 04. 10. 1987 (Annexure F) on the same lines as was permitted by the High Court in the case of Gujarat Bottling Company Private Ltd. (supra ).

(3.) IN so far as the challenge relating to constitutional validity of Notification No 203/87 dated 09. 09. 2007 is concerned, the petition is rejected for the same reasons recorded in the aforesaid judgment. As far as the challenge to letter dated 04. 10. 1987 is concerned, it is directed that if the petitioner files an Appeal before the appropriate Appellate Authority, on or before 07. 06. 2008, the Appeal shall be entertained by the Appellate Authority and shall be decided without taking objection as to limitation. Rule made absolute to the aforesaid extent only. There shall be no order as to costs.