ALIDHRA TEXTILE ENGINEERS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Ankit Shah, learned advocate, waives service of notice of rule on behalf of respondent No. 2. Shri Devang Vyas, learned A.S.G. waives service of notice of rule on behalf of respondent No. 1. By consent, rule is fixed forthwith.

(2.) The petitioners, notices, mentioned in the notice dated 27.11995, at page No. 23, have approached this Court by way of this petition with following prayers:

(3.) Facts in brief, as could be gathered from the petition, deserves to be set out as under: