BHARAT ALUMINUM COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed seeking for the following reliefs:

(2.) The facts which led to the petitioner filing the instant writ petition for the aforesaid relief are as under:

(3.) It has been informed that M/s. Prakash Industries Ltd. has also challenged the order of the respondent dtd. 13/5/2021 as also the order dtd. 15/11/2021 revising the amount of compensation payable to them by the respondent where the dispute of Prakash Industries Ltd. has been registered as a separate case and the matter is fixed for further consideration in the month of August, 2021.