REGENT COMPUTRONICS PVT. LTD.

Shriram Food Industry Ltd Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA AND ORS. VS. AGRICAS LLP AND ORS. [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
K S PARIPOORNAN VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
DELHI INTERNATIONAL AIRPORT LTD VS. INTERNATIONAL LEASE FINANCE CORPN [REFERRED TO]
PARISONS AGROTECH (P) LTD. AND ORS. VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
DIRECTOR GENERAL OF FOREIGN TRADE AND ORS. VS. KANAK EXPORTS AND ORS. [REFERRED TO]
CELLULAR OPERATORS ASSOCIATION OF INDIA VS. TELECOM REGULATORY AUTHORITY OF INDIA [REFERRED TO]
THE STATE OF JHARKHAND AND ORS VS. BRAHMPUTRA METALLICS LTD., RANCHI AND ANR [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Heard finally with the consent of the learned counsel appearing for the parties.

(3.) The petitioners are the companies incorporated under the Companies Act, 1956, and are dealing in the business of rice and rice related products. The petitioners company claim to be one of the companies of the group by name "Greta Group", which has various kinds of business activities, namely rice milling, power generation and trading of metal scraps in India and overseas market. The petitioners companies have its corporate office in Nagpur and also in other parts of the world.

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SHRIRAM FOOD INDUSTRY LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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