MESSRS MAHALAXMI RUBTECH LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a company, has prayed for the following reliefs:

(2.) The facts giving rise to this writ application may be summarised as under:

(3.) In view of the aforesaid, the writ applicant is here before this Court with the present writ application.