CAMWAY CONCEPTS Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned advocate Mr.Sanket Gupta for learned advocate Mr.Anand Nainawati for the petitioner, has tendered draft amendment. The same is allowed in terms of the draft. To be carried out immediately.

(2.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs.

(3.) Brief facts of the case are as under.