MODERN INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Subject matter of Writ Petition No.1584 of 2007 and Civil Revision Application No.148 of 2011 being interrelated, both were heard together and are being disposed of by this common judgment and order.

(2.) We have heard Dr. Milind Sathe, learned senior counsel for the petitioner in both the writ petition and the civil revision application; Mr.Atul Damle, learned senior counsel for respondent No.3 in the writ petition and respondent No.1 in the civil revision application; and Mr. A. R. Verma, learned counsel for respondent Nos.1 and 2 in the writ petition.

(3.) In Writ Petition No.1584 of 2007, petitioner has prayed for the following reliefs:-