GAIL (INDIA) LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned senior advocate Mr.S.N. Soparkar with learned advocate Mr.Akshat Khare for the petitioner and learned advocate Mr.C.B. Gupta for the respondents.

(2.) Having regard to the controversy in narrow compass, with consent of learned advocates for the respective parties, the petition is taken up for final consideration today.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs.