JKC GENERAL TRADING COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr Prathamesh Chavan, learned counsel for the Petitioner and Ms Sangeeta Yadav, for the Respondent.

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

(3.) Even otherwise, on 24/11/2025, we had made the following order posting this matter for final disposal: -