LAWS(BOM)-1991-4-86

METAL AND ALLOYS INDUSTRIES Vs. UNION OF INDIA

Decided On April 24, 1991
METAL AND ALLOYS INDUSTRIES Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) RULE, returnable forthwith.

(2.) ADVOCATES for respondents 1 to 4 and for Respondent No. 5 waive service.

(3.) WRIT petition as against respondent No. 6 dismissed.