S. J. ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Chauhan instructed by MRC Legal for the petitioners and Ms. Asha Desai, Senior Standing Counsel for the respondents.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioners seek the following substantive reliefs: