RAMAA ADVISORS PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellants seek to challenge the common judgment dtd. 4/5/2022, passed by the learned Single Judge, dismissing the Writ Petitions bearing Nos. W.P.(C) 12846/2021, W.P.(C) 12847/2021 and W.P.(C) 12853/2021.

(2.) The Appellants had filed the said Writ Petitions praying for the following relief:

(3.) Shorn of details, the facts in brief, leading to the present appeals are as follows:-