MYCON CONSTRUCTION LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. The respondents waive service. By consent, rule is made returnable forthwith and the petition is taken up for hearing and final disposal.

(2.) This writ petition under Art. 226 of the Constitution of India seeks the following reliefs :-

(3.) The parties do not seriously dispute that the case at hand is similar to the one dealt with by this Court in Writ Petition Nos. 6846 with 8288 of 2010 (Patel Engineering Ltd. Vs. Union of India), decided on 21-7-2014. The Judgment and Order in this case is reported in 2014 (309) E.L.T. 469 (Bom.).