PREM FABRICATIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. R.J. Oza, learned advocate for the respondents accepts notice of Rule on behalf of the respondents and waives service.

(2.) With the consent of the learned counsel for the parties, the matter is taken up for final hearing today itself.

(3.) By way of the present petition, the following prayers have been made :