JSW STEEL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel appearing for the Petitioner states that there is a typographical error in the Order dtd. 14/3/2024 inasmuch as this Court has recorded that the matter is squarely covered by the Judgment of the Apex Court, however, in fact the matter is squarely covered by the Judgments passed by this Court.

(2.) In view of the aforesaid, the Order dtd. 14/3/2024 stands corrected accordingly.

(3.) The Petitioner has approached this Court with the following prayers: