UNION OF INDIA Vs. ASIA TOBACCO CO LTD

JUDGEMENT

(1.) IT is represented by both the Counsels appearing on either side that the issue in these writ appeals is covered by that judgment of the Supreme Court in Civil Appeal No. 5436A of 1992, dated 11-12-1997, wherein the Apex Court has held as follows :

(2.) FOLLOWING the above judgment of the Apex Court, these writ appeals are dismissed. No costs.