SAVINA R. CRASTO Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. Chavan, learned AGP for the State has placed a report of compliance of the directions given by this Court on 7/3/2022. The compliance report is taken on record and marked 'X' for identification.

(2.) We have read the compliance report together with its enclosures.

(3.) It appears that upon a notification in the Official Gazette being published on 9/3/2022 calling upon the aggregators to apply for license on or before 16/3/2022, total of 29 applications were received and upon scrutiny of such applications, provisional aggregator licenses have been issued to 12 applicants, whereas 17 other applications are under scrutiny.