ROYAL CHAINS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Raichandani, learned counsel for the petitioner; Mr.Adik, learned counsel alongwith Ms.Maya Majumdar, learned counsel for respondent Nos.1 and 3 to 6; and Ms. Jyoti Chavan, learned AGP for respondent No.2.

(2.) Petitioner has filed the present writ petition seeking the following reliefs:-

(3.) On 8th September, 2020 this court had issued notice.