KESELEC INDIA PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule DB.

(2.) Since a short point of law is involved, with the consent of Counsel for the parties, we proceed to dispose of the matters finally at this stage itself.

(3.) The issue raised in all these writ petitions being common, for the sake of convenience, these are taken up together and this consolidated order shall govern all the cases.