GAMMA GAANA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Nishant Mishra, learned counsel for the petitioner, Sri B.P. Singh Kachhawah, learned Standing Counsel for the State-respondents. None appears for the respondent nos. 1 and 2.

(2.) This writ petition has been filed praying for the following reliefs:-

(3.) Sri Nishant Mishra, learned counsel for the petitioner has stated that petitioner does not want to press relief Nos. 'A' and 'B' and thus, the challenge to the validity of the provisions are withdrawn. Accordingly, the relief Nos. 'A' and 'B' are held to have not been pressed by the petitioner.