ASKINS BIOFUELS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Central Government Counsel Sri M.B.Kanavi, takes notice for respondents No.1, 2 and 3. Learned Addl. Government Advocate takes notice for respondent No.4.

(2.) Learned Counsel Sri Prashant F.Goudar, is before this Court contending that he is an interested party and in the earlier round of litigation, his client viz., M/s.Alagwadi Bireshwar Sugars Pvt. Ltd., was also party to the proceeding in W.P.No.100915/2022. Therefore, an impleading application is filed.

(3.) I.A.No.2/2022 seeking impleadment of M/s.Alagwadi Bireshwar Sugars Pvt. Ltd., is allowed. Nevertheless, M/s.Alagwadi Bireshwar Sugars Pvt. Ltd. shall be referred to as impleading applicant.