MEHTA GEMS Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE in both petitions made returnable forthwith by consent.

(2.) SHRI Rege and Shri Shringarpure, the learned Counsel waive service.

(3.) WRITE Petition No. 1114 of 1990 is actually a sequel to the order recorded to the Writ Petition no. 781 of 1990 and therefore both are being disposed of by common order since the fate of one petition would govern the fate of other petition.