UNION OF INDIA Vs. SEIL LTD

JUDGEMENT

(1.) These Letter Patent Appeals have been filed against a common judgment by the learned Single Judge of this court on 24.09.2004 in Writ Petition Nos. 2163/1996, 4504/1997 and 6154/2003. Since all these appeals involve common questions of law and fact, we are disposing them off together.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge, and hence we are not repeating the same except where necessary.