KASTURI COMMODITIES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition was moved earlier on production of praecipe on 14th November, 2014. On that day we informed the learned senior counsel appearing for the petitioners that if the petitioners desire to prepone the date and also seek urgent ad -interim reliefs, they must bring draft amendment and place the subsequent events on record.

(2.) TODAY in the morning, a fresh production praecipe was given pointing out the urgency. In view thereof, we allowed the production of papers at 3:00 p.m.

(3.) MR . Joshi, learned senior counsel appearing for the petitioners tenders draft amendment. Copy thereof has been given to the respondent's counsel Mr. Jetly, in Court. From a perusal thereof, we find that the petitioners seek to place on record the subsequent developments. Since subsequent developments are being placed on record, in order to avoid multiplicity of proceedings, we grant leave to amend. We proceed to consider the merits of the draft amendment as well. Draft amendment is taken on record and marked "X" for identification.