DHABRIYA POLYWOOD LIMITED Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The controversy involved in the present writ application is in a very narrow compass. Our order dated 20 th April 2022 would make the picture further clear. The same reads thus:

(3.) We have heard Ms. Parikh, the learned counsel appearing for the writ applicant and Mr. Sharma, the learned A.G.P. appearing for the respondents.