M S CHHIKARA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the parties submit that the point involved in the writ petition is a short one and the petition may be heard and disposed of today itself

(2.) Having regard to the submission of the learned counsel for the parties, the writ petition was heard and is being disposed of by this order.

(3.) By this writ petition the petitioner, inter alia, seeks the following relief: