MURLI INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. Heard finally with the consent of learned counsels for the respective parties.

(2.) On 10/2/2025, We had heard Mr. Bhangde learned Senior Counsel for the petitioners and had recorded his contentions as under :

(3.) We have further heard the respective learned Counsels for the parties on 06/03/2025; 07/03/2025, on which dates the following arguments were advanced.