LAWS(GJH)-2024-5-68

RELIANCE INDUSTRIES LIMITED Vs. UNION OF INDIA

Decided On May 02, 2024
RELIANCE INDUSTRIES LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Mihir Joshi assisted by learned advocate Ms. Gargi Vyas for the petitioners and respondents Nos.1 to 3 in Civil Application No.1 of 2020 and learned advocate Mr. Paresh Dave for the respondent No.6 and the applicant in Civil Application No.1 of 2020 as well as learned advocate Mr. Harsheel Shukla for the respondent No.1.

(2.) Having regard to the controversy involved in this petition, with the consent of the learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) Rule returnable forthwith. Learned advocates Mr. Paresh Dave and Mr. Harsheel D. Shukla waives service of notice of rule on behalf of the respective respondents.