JAY CHEMICAL INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has made following substantive prayers in this petition:

(2.) In view of the judgment of Division Bench of this Court in case of Willowood Chemicals Pvt. Ltd. v. Union of India dated 12th/19th September 2018, in Special Civil Application No. 4252 of 2018 , learned counsel for the petitioners stated that he is pressing prayers (a) and (b) noted above.

(3.) He however pressed prayer-(c) which arises in following factual background.