KFPC NIDHI LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) When these cases were taken up, the counsel for the petitioners submitted that the issue is covered by the judgment in W.P.(C).No.38860/2023 & connected cases and the same directions may be issued in this case also. The directions in the said judgment read as under:-

(2.) Being in respectful agreement with the directions extracted above, the writ petitions are disposed of by making the directions in W.P.(C).No.38860/2023 & connected cases applicable to these cases also.