PACIFIC POWERTECH SOLUTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Dr.Sujay Kantawalla with learned advocate Mr.Anupam Dighe with learned advocate Mr.Kartikey D. Kanojiya for the petitioner and learned Additional Solicitor General Mr.Devang Vyas with learned advocate Mr.Siddharth Dave with learned advocate Mr.C.B. Gupta for the respondents.

(2.) Rule, returnable forthwith. Learned advocate Mr.Siddharth Dave and learned advocate Mr.C.B.Gupta waives service of notice of rule for on behalf of the respective respondents.

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