MESSERS FILATEX INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues raised in both the writ applications are the same and the parties are also the same, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.13491 of 2021 is treated as the lead matter.

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