LAWS(BOM)-2004-9-8

VOLTAS LTD Vs. UNION OF INDIA

Decided On September 06, 2004
VOLTAS LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) `returnable forthwith.

(2.) THE Advocate on record for the respondents waives service.

(3.) BY consent of the learned Senior Counsel and learned Counsel appearing for the parties, the writ petition is treated on board for final hearing.