JBM AUTO LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges that part of the order dated 29th October, 2014, which, according to the petitioner, contains an adverse remark and one letter dated 6th April, 2015 issued by the second respondent rejecting a miscellaneous application.

(2.) Mr. Sridharan submits, on instructions and information that the petitioner has informed him to give up the challenge to the final order except to above extent and rather one small remark in Para 7.4, which reads as under :-

(3.) Mr. Sridharan would submit that if Para 8 and the findings ultimately arrived at cannot be reconciled with this remark, then, that remark should have been expunged or deleted.