POLYCAB INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this Writ Application under Article 226 of the Constitution of India, the writ applicant- a Company, engaged in the manufacture of excisable goods has prayed for the following reliefs:

(2.) It is not necessary to adjudicate this petition in view of the decision of this Court in case of M/s. Sal Steel Ltd and others V/s. Union of India [Special Civil Application No.20785 of 2018 and allied matters]. We quote the paragraph No.58 of the said decision, which reads thus:

(3.) In view of the aforesaid, this petition stands disposed of.