ASIAN FOOD INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioners have approached this Court by way of this petition under Article 226 of the Constitution of India with following prayers.

(3.) The facts in brief as could be culled­out from the memo of the petition and annexures deserve to be set­out as under in order to appreciate the controversy.