SUNRISE REMEDIES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule : Shri Devang Vyas, Learned Assistant Solicitor General of India waives service of notice of rule on behalf of respondent No. 1 and Shri Viral K. Shah, Learned Advocate waives service of notice of rule on behalf of the Department - respondent No. 2 herein.

(2.) With the consent of the Learned Advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By filing the present petition, present petitioner has challenged the Order-in-Original passed by respondent No. 2 herein dated 25-5-2018 issued on 30-5-2018. The same has been passed after a long delay of nearly eleven years of issuance of show cause notice dated 14-8-2006 and the issue raised in the petition is covered by decision of this Court in the case of Siddhi Vinayak Syntex Pvt. Ltd. v. Union of India reported in, 2017 (352) E.L.T. 455 (Gujarat).