ARVIND LIMITED Vs. UNION OF INDIA THRO SECRETARY

JUDGEMENT

(1.) Rule. The formal service of notice of Rule is waived by Shri RS. Champaneri, learned Assistant Solicitor General of India, on behalf of Respondent Nos. 1 and 2 as well as Dr. Amee Yajnik, learned Central Government Standing Counsel, on behalf of Respondent No. 3, in both the petitions.

(2.) These writ-petitions preferred under Article 226 of the Constitution of India arise in identical set of facts and the legal questions involved in both the petitions are identical and, therefore, they are being disposed of by this common judgment.

(3.) The brief facts of Special Civil Application No. 10887 of 2012 are reproduced for the purpose of adjudication of these matters.