TADANO INDIA PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) On the earlier Writ Petition, namely, Writ Petition No. 11808/2013, this Court had passed an order dated 28-3-2014 and which is in the following terms:-

(2.) There was an affidavit filed by the Respondent in the earlier Writ Petition which contained a specific statement and assurance to this Court that the compliance will be made with the Rule of Law.

(3.) Now, the apprehension of the Petitioners was that without such compliance the Authorities approached the Federation of Indian Chambers of Commerce and Industry (for short "FICCI") and lodged the demand so that the amount which was secured by FICCI as a Guarantor would be duly paid to the Authorities.