GLOBOTRANS PROLOGISTIX PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties, and with their assistance, we have perused the record.

(2.) Rule. The Rule is made absolute forthwith, at the request and with the consent of learned counsel for the parties.

(3.) This writ petition is filed under Article 226 of the Constitution of India praying for the following substantive reliefs which read thus :-