ADOR WELDING LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) There is an Affidavit in Reply. Rule, returnable forthwith.

(2.) The Petition challenges a communication dtd. 26/8/2022 by which the 3rd Respondent rejected the Petitioner 's application for compounding under the Bureau of Indian Standards (BIS) Rules 2018 ( "the BIS Rules ") framed under the Bureau of Indian Standards Act 2016 ( "the BIS Act ").

(3.) The facts are not contentious. The Petitioner manufactures welding equipment and welding automation solutions. Where applicable, i.e., for domestic sales, the Petitioner says that it complies with standards set by the Bureau of Indian Standards ( "BIS ").