SUPREME TREVES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned Central Government Standing Counsel Mr. Nikunt K. Raval waives service of notice of rule for and on behalf of respondents.

(2.) With consent of learned advocates appearing for the respective parties, this matter is taken up for final hearing in view of the several orders passed by this Court deciding similar issue involved in the present present petition.

(3.) By way of present petition under Articles 14, 19(1)(g), 265 and 300(A) of the Constitution of India, petitioners have prayed for following reliefs: