SEVENOIL PETROLEUM PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the petitioner pointed out that this petition formed part of group of petitions being Special Civil Application Nos.8306 of 2004 and connected petitions. Rest of the matters in this group of petitions came to be disposed of by a common order dated 20th June 2012, as under:

(2.) THIS petition being part of the group and involving identical issues also stands disposed of in terms of the above order. The petition is disposed of accordingly. Rule discharged.