ITC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for following relief,

(2.) Heard learned Senior Counsel, Mr. Mihir Joshi assisted by learned advocate, Mr. Parth Contractor with learned advocate, Mr. Abhinav Jaganathan and learned Additional Solicitor General, Mr. Devang Vyas assisted by learned advocate, Mr. Jash Thakkar for the respondents.

(3.) Learned Senior Counsel has mainly contended that for two grievances, the present petition is filed i.e.,