V V F LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard Mr. Mihir Joshi, learned Senior Advocate with Mr.Mathur, Mr. Paresh Dave, Mr. Modh, Mr. B. Y. Mankad and Mr. H. D. Dave for the concerned petitioners, and Mr. Harin Raval, Additional Solicitor General with Mr. Chayya, learned Standing Counsel to the Central Government.

(2.) I had the benefit of going through the reasons and conclusions recorded by brother D.A. Mehta, J. as well as by brother S.R. Brahmbhatt, J.

(3.) On the factual aspects, both my brother Judges have elaborately dealt with. However, I find mat me factual aspects may be required to be recorded, in order to consider the controversy and the issues arise for consideration, therefore, to that extent, the same shall be narrated at appropriate places.