B.V. JEWELS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By order dtd. 10/9/2024, this court notified the parties that it would endeavour to dispose of this petition on the next date finally.

(3.) Accordingly, Rule. The Rule is made returnable immediately at the request and with the consent of the learned counsel for the parties.