ADANI WILMAR LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr. Viral Shah waives service of Rule on behalf on behalf of the respondent No.2.

(2.) With the consent of the learned advocates for the parties, the mater is taken up for final disposal.

(3.) The petitioners have preferred present petition under Article 226 of the Constitution of India for the following reliefs: