ALFA TOOLS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Monaal J. Davawala for the Petitioner and learned advocate Mr. Deepak N. Khanchandani for the Respondent No.2.

(2.) Rule returnable forthwith. Learned advocate Mr.Deepak N. Khanchandani waives service of notice of rule on behalf of the Respondent No. 2. With the consent of learned advocates for the respective parties, the matter is taken up for hearing, as the issue involved is very short.

(3.) The petition has been filed under Article 226 of the Constitution of India with the following prayers :-