UNION OF INDIA Vs. GODREJ AGROVET LIMITED

JUDGEMENT

(1.) The prayer made by the applicants/appellants in the application is for extension of time granted by this Court for payment of costs to the respondent. Cost was imposed vide order dated 13.02.2015 while accepting application seeking condonation of delay.

(2.) To appreciate the contentions raised by learned counsel for the parties, it would be appropriate to notice certain facts in brief.

(3.) Owp No. 1209/2009 was filed by the respondent. The challenge in the writ petition was to the notifications dated 27.03.2008 and 10.06.2008 with further prayer that respondent should be allowed to avail the benefit of exemption from payment of excise duty in terms of notification dated 14.11.2002. There were bunch of writ petitions filed in this Court. Those were allowed vide a common judgment of the learned Single Judge dated 23.12.2010 with detailed order passed in OWP No. 470/2008 titled as Reckitt Benckiser (India) Limited vs. Union of India and others. Case of the respondent was not listed along with the bunch of petitions. It was taken up later on 04.05.2011 and was disposed of in terms of the detailed judgment in Reckitt Benckiser's case (supra).