REGENT COMPUTRONICS PVT. LTD.

Adani Wilmar Limited Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

U.O.I VS. PARAM INDUSTRIES [REFERRED TO]
RUCHI SOYA INDUSTRIES LTD. VS. UNION OF INDIA [REFERRED TO]
BK SRINIVASAN VS. STATE OF KAMATAKA [REFERRED TO]
A V FERNANDEZ VS. STATE OF KERALA [REFERRED TO]
PANKAJ JAIN AGENCIES VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. GANESH DAS BHOJRAJ [REFERRED TO]
VINEET KUMAR CHAUHAN VS. STATE OF U P [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT AGROTECH (INDIA) LTD [REFERRED TO]
PANOLI INTERMEDIATE (INDIA) PVT. LTD. VS. UNION OF INDIA AND ORS. [REFERRED TO]
UNION OF INDIA AND OTHERS VS. M/S. G. S. CHATHA RICE MILLS AND ANOTHER [REFERRED TO]
UNION OF INDIA AND OTHERS VS. M/S. G. S. CHATHA RICE MILLS AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Issues involved are identical and therefore, both the petitions are being decided by a common judgment and order where the relevant facts for adjudication are essentially drawn from the Special Civil Application No.8057 of 2020.

(2.) By way of the present petition, the petitioner seeks following relief:

(3.) Brief facts leading to the present petition are as follow:

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ADANI WILMAR LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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