WIN LABORATORIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Presswala waives service for the respondents. By consent petition placed on board and called out for hearing.

(2.) Since the controversy raised in this petition is covered by the decision of this Court in Solar Pesticides Pvt. Ltd. V/s. Union of India no affidavit-in-reply is necessary.

(3.) In view of the law settled by this Court as also followed by the Madras High Court in the reported decision in Indo-Swiss Synthetic Gem Mfg. Co. Ltd. V/s. Collector of Customs rule in this petition is made absolute in terms of prayers (a) and (b) excluding the bracketed portion in red pencil.