- (1.) Leave granted.
(2.) We have heard the Learned Counsels for the parties.
(3.) Having regard to the subject matter of the two show cause notices dated 6th September, 2007 and 18th December, 2008 which, prima facie, appear to be different we are of the view that the High Court was not correct in quashing the show cause [notice] dated 6th September, 2007 on the ground that the issues raised therein will be decided in the appeal pending before the Tribunal so far as the show cause notice dated 18th December, 2008 is concerned.;