ALUCAST AUTO PARTS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri. Sr iranga S., for Shri. K. L. Patil learned counsel for petit ioners, Shr i. Laxman T. Mantagani, learned counsel for respondent No.1 and Shri. Y. V. Raviraj, learned counsel for respondent Nos.2 and 3.

(2.) The present petition is f iled under article 226 of the Constitution of I ndia read with Sec. 482 of Cr.P.C. with the following prayer:

(3.) Brief facts of the care are as under: