ARVIND COTSPIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule returnable forthwith.

(2.) By consent the Petition is taken up for final hearing.

(3.) The Petitioner has challenged the order of the Appellate Committee dated 8th September, 2010 whereby the appeal filed by the Petitioner against the order-in-original dated 8th June, 2009 has been dismissed.