UNION OF INDIA Vs. WILLOWOOD CHEMICALS PVT. LTD

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Appeal arising out of Special Leave Petition (C) Diary No.27099 of 2020 is directed against the judgment and order dtd. 10/7/2019 passed by the High Court1 in Special Civil Application No.18591 of 2018 and against the order dtd. 13/3/2020 passed in Review Petition arising therefrom being Misc. Civil Application No.1 of 2019. (For facility, hereinafter referred to as, "the first case"). Appeal arising out of Special Leave Petition (C) Diary No.28455 of 2020 is directed against the judgment and order dtd. 10/7/2019 passed by the High Court (High Court of Gujarat at Ahmedabad) in Special Civil Application No.15925 of 2018 and against the order dtd. 13/3/2020 passed in Review Petition arising therefrom being Misc. Civil Application No.1 of 2019. (For facility, hereinafter referred to as, "the second case").

(3.) The second case arises out of a Writ Petition, being Special Civil Application No.15925 of 2018 filed by M/s. Saraf Natural Stone submitting inter alia that: