IMPERIAL OVERSEAS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr Mihir Thakore, learned Senior Advocate, assisted by Mr Salil Thakore, learned advocate for the petitioners and Mr Devang Vyas, learned Additional Solicitor General for the respondents.

(2.) Rule returnable on 15th June 2015. Mr Devang Vyas, learned Additional Solicitor General waives service of Rule on behalf of Respondent Nos.1 and 2. Respondent No.3 is permitted to be served by Direct Service.

(3.) Mr Mihir Thakore, learned Senior Advocate for the petitioners has made a statement that the petitioner is not praying for interim relief as prayed for in its entirety and is confining the prayer to suspension of Clause (x) of the Policy dated 17th September 2013 of the Government of India, Ministry of Commerce and Industry, New Delhi. Clause 10 thereof reads as under: