ABN INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik V. Vora for the Petitioner and learned advocate Ms. Hetvi Sancheti for the Respondents No. 4 and 5.

(2.) Rule returnable forthwith. Learned advocate Ms. Hetvi Sancheti waives service of notice of rule for the Respondent Nos. 4 and 5. 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 :-