SARLA PERFOMANCE FIBRES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) M /s.Sarla Performance Fibres Ltd. and another are before this Court praying that:-

(2.) THE matter was mentioned in the morning by learned Advocate for the petitioners having received copy of the order from learned Advocate Mr.Ravani appearing for the respondents. It is the say of the learned Advocate for the respondents that the matter has become infractuous in light of the fact that the proceedings before the Settlement Commissioner have culminated into a settlement. Besides, it was also stated that the petitioners have already paid the amount, which according to the authorities, the petitioners were liable to pay.

(3.) HEARD learned Senior Advocate Mr.Mihir Joshi with learned Advocate Mr.S.N.Thakkar for the petitioners.