CRAWFORD BAYLEY AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) All these appeals and writ petitions raise similar question of law, therefore they are disposed of by this common order.

(2.) For the convenient disposal of these matter, the facts given in the Civil Appeal No. 171/2004 are taken into consideration.

(3.) This appeal is directed against an order passed by the Division Bench of the Bombay High Court in Writ Petition No. 3105/2002 on 25th April, 2003 whereby the High Court of Bombay dismissed the Writ Petition and held that in view of the certain proposition of law laid down by the Apex Court none of the argument raised by the party is sustainable and accordingly dismissed the writ petition.