CHOKSI EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, wherein, this Court, initially on 24/11/2022 issued the notice. After service of notice pursuant to the said order, learned advocates filed appearance on behalf of respondent nos.3,4,5,6,8 and 9. Though served, no appearance is filed for respondent nos.1,2 and 7.

(2.) Thereafter, on 18/1/2023, this Court passed the following order:

(3.) Today, when the matter is called out, learned advocate Mr.Poddar for the petitioner, learned advocate Mr.Lodha for respondent nos.3 and 4, learned advocate Mr.Raval for respondent nos.5 and 6 and learned advocate Mr.Gupta for respondent nos.8 and 9 appeared and put up their submissions.