SAI PROCESSORS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Learned counsel for the petitioner urged the Court in the beginning that as the entire issue is in a very narrow compass, the Court may take-­up this matter for final disposal, to which Shri Nirzar Desai, learned advocate for the respondent fairly agreed and hence, at the request of learned counsel for the petitioner with concurrence of learned advocate for the respondent, the matter was taken-­up for final disposal.

(3.) Rule. Shri Desai, learned advocate waives service of notice of rule on behalf of the respondent no.2. By consent of the learned counsels for the parties, rule is fixed forthwith.