ABB INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, returnable forthwith. Mr.Ankit Shah, the learned standing counsel waives service of notice of rule for and on behalf of the opponent Nos.1 to 4 and Mr.Soaham Joshi, the learned Assistant Government Pleader waives service of notice of rule for and on behalf of the opponent No.5.

(2.) By this application, the applicant-original petitioner has prayed for the following reliefs:

(3.) In the main matter, i.e. Special Civil Application No.728 of 2020, this Court, on 10.01.2020, has passed the following order: