LAWS(GJH)-2019-1-106

SAKURA COATERS PRIVATE LIMITED Vs. UNION OF INDIA

Decided On January 30, 2019
Sakura Coaters Private Limited Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) The petitioner has taken out this petition under Article 226 of the Constitution of India with following prayers:

(3.) Facts in brief, as could be gathered from the documents and shorn off unnecessary details, deserve to be set out as under: