STAR PISTONS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Service of rule is waived by learned Senior Central Government Standing Counsel Mr. D. N. Patel for the respondents. At the request of the learned advocates, the petition is finally heard today.

(2.) THE petitioner has been aggrieved by an Order dated 3 -7 -2003 passed by respondent No. 2.

(3.) ON the other hand, learned Senior Central Government Standing Counsel Mr. D. N. Patel for the respondents has tried to justify the Order by saying that the reasons have already been incorporated by way of submissions of one of the parties in the order passed by the appellate authority.