DADI IMPEX PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith and heard.

(2.) This petition was argued on 28th September, 2015 and has been placed for passing judgment/final orders today.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner is requesting to call for the records pertaining to the impugned communications referred to in prayer clause (a) and after examining their legality and validity to quash and set aside the same.