AMOL MADANLAL BOKADIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.Rahil Jain, learned advocate for the petitioner has tendered the draft amendment. The amendment is allowed in terms of the draft. The same shall be carried out forthwith.

(2.) With the consent of the learned advocates for the respective parties, the present writ petition is taken up for final disposal.

(3.) Issue Rule, returnable forthwith. Mr.Kshitij Amin, learned Central Government Standing Counsel waives service of notice of Rule on behalf of the respondent.