NIRLON LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith. Respondents have filed a reply. Counsel have made their submissions.

(3.) The petitioner herein is challenging the action initiated by respondent Nos. 2 to 4 for recovery of the amount of interest through their letters dated 24th August 2006, 4th September 2006 and the detention Memo dated 27th September 2006.