WOCKHARDT LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have filed the present petition, inter alia, praying as under:

(2.) Insofar as the petitioners' challenge to the Office Memorandum dtd. 6/4/2016 is concerned, this Court had noted in the order dtd. 1/11/2018 that the said challenge does not survive in view of the order dtd. 10/1/2017, passed by the Government of India, directing withdrawal of the said Office Memorandum. This Court had also noted that the petitioners' challenge to Note (e) of the Notification dtd. 2/3/2016 had also been addressed by the order dtd. 10/1/2017, whereby the Government of India directed that Note (e) be deleted with immediate effect.

(3.) In view of the above, the controversy in the present petition is now confined to determine whether the order dtd. 10/1/2017 is required to be made operative from the date of the Notification dtd. 2/3/2016. This is because in terms of the order dtd. 10/1/2017, the same would be effective from that date and not prior thereto.