Eternis Fine Chemicals Ltd. ... vs The Union Of India Through The ...
2023 Latest Caselaw 10757 Bom

                                                                                   13-WP 15717-22.DOC


P.V.Rane
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO. 15717 OF 2022

             Eternis Fine Chemicals Ltd.                                 ... Petitioner
                              Versus
             The Union of India & Ors.                                   ...Respondents


             Mr. Chirag Shetty i/b. Economic Laws Practice for the petitioner.
             Mr. M.P. Sharma with Ms. Mamta Omle for Respondent Nos.1, 2 & 3.
                                   _______________________
                                CORAM:        G. S. KULKARNI &
                                              JITENDRA JAIN, JJ.

                                DATED:        17 October, 2023
                                    _______________________

             P.C.

1. The challenge of the petitioner is to the delayed adjudication of the show cause notice which was issued to the petitioner in the year 2005. The petitioner contended that it is almost about 18 years that the show cause notice was issued and so far it was never taken up for adjudication. In support of such contention, the petitioner has relied upon the judgment and order passed by this Court in EPL Ltd. Vs. the Union of India & Anr.1 and several decisions of this Court on such issues.

2. Let a reply affidavit be placed on record on behalf of the respondents within two weeks from today and a copy of the same be served on the petitioner well in advance.

3. Stand over to 6 November 2023. High On Board.

(Jitendra Jain J. ) (G. S. Kulkarni, J.)

1 Writ Petition No.597 of 2023 Order dt.22/8/2023

17 October, 2023