WALKMAN WORLD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. Rule. Ms. Sejal Mandavia, learned advocate, waives service of notice of rule for respondents authorities.

(2.) THE petitioners have approached this Court vide this petition under Article 226 of Constitution of India, making following prayers :-

(3.) LEARNED advocate Mr. Dave, after arguing for a while does not press the prayers in the petition, except A-I in the petition.