NATH INTERNATIONAL SALES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B

(2.) . Having heard counsel for the parties exhaustively and having considered facts and circumstances involved herein we proceed to dispose of the writ petition at this stage itself.

(3.) . By this petition, filed under Articles 226 and 227 of the Constitution, petitioners seek a writ of mandamus against the respondents directing them to desist from giving effect to the decision, communicated to the petitioners vide letter dated 17 July 1991, banning business dealings of the petitioners and their allied/sister concerns with Indian Railways for a period of three years.