PAREKH PLASTICHEM DISTRIBUTORS LLP Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhaval Vyas, the learned senior standing counsel waives service of notice of rule for and on behalf of the respondent no.1.

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

(3.) The facts giving rise to this litigation may be summarized as under:-