MAHENDER YADAV : HARSH KUMAR AGARWAL : CHAUDHARY KISHAN CHAND & SONS (HUF) : RAGHUBIR SARAN CHARITABLE TRUST Vs. UOI : RAYMOND LTD.

JUDGEMENT

(1.) The writ petitions are dismissed without any order as to costs. For detailed judgment, the decision dated 07.01.2019 in W.P.(C) 516/2010 may be referred to. The reference to this Bench in CS (OS) 3518/2012 too is answered in terms of the reasons contained in the decision dated 07.01.2019. CS (OS) 3518/2012 shall be listed before the roster Bench on 04.02.2019.