LUPIN LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India, seeks the following two reliefs:

(2.) In the circumstances the prayers in that behalf need not be considered.

(3.) Then the petitioner's senior counsel raises a grievance as to the further revalidation of the Status Holders Incentive Scrip (SHIS Scheme) and revalidate this licence even if it has lapsed.