LUPIN LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed praying for the following reliefs:

(2.) The petitioner had placed reliance on a judgment of this Court dtd. 23/12/2010 in OWP No.470/2008 titled as Reckitt Benckiser (India) Limited vs. Union of India and ors., whereby bunch of petitions involving identical issues were decided in favour of petitioners therein.

(3.) LPAOW No.20/2011 along with other appeals were filed by the Revenue against the judgment of learned Single Judge.