LAWS(GJH)-2010-7-19

SURYA ROSHNI LIMITED Vs. UNION OF INDIA

Decided On July 14, 2010
SURYA ROSHNI LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) LEARNED advocate for the petitioners pleads no instructions. In the circumstances, the petition is rejected for non-prosecution. Rule discharged.