RAJKALP MUDRANALAYA PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main reliefs:-

(2.) The case of the petitioners in their own words is as under:-

(3.) An affidavit-in-reply has been filed on behalf of the respondent No. 2, affirmed by Mr. Akshay S.C., Dy. DGFT. In the said reply, the following contentions have been raised.