AMOLI ORGANICS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Dhaval Shah for the petitioner and learned advocate Mr. Jay Mehta for the respondent Nos.2 to 4.

(2.) Rule returnable forthwith. Learned Senior Standing Counsel Mr. Mehta waives service of notice of rule for the respondents.

(3.) Having regard to the controversy involved which is in a narrow compass, with the consent of the learned advocates for the parties, the matter is taken up for hearing.