PHILIPS INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) W .P. No. 7695 of 1991 has been filed by M/s. Philips India Ltd., a leading manufacturer and dealer in Television, Audio and video equipments and various other Electronic items, has filed the present writ petition seeking for the issue of a writ of declaration declaring that the provisions of the Standards of weights and Measures Act, 1976 and the Standards of Weights and Measures (Packaged Commodities) Rules, 1977, do not apply to the products manufactured by the Petitioner.

(2.) THE very same Petitioner filed W.P. No. 7696 of 1991 praying for the issue of a writ of mandamus for bearing the Respondents from proceeding in any manner with their notice and memos issued to the Petitioner.

(3.) THOUGH the Petitioners have prayed for the reliefs in respect of all the items manufactured by them, at the hearing, the learned Counsel appearing for the Petitioner confined the relief, to Television sets, Computer monitors and Audio and Video Equipments alone. Hence, this Court is required to decide the points only in respect of the said two items alone.