VIKAS CHEMICALS Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, the petitioners are applying for liberty to withdraw the petition. Under normal circumstances, there would have been no further arguments.

(2.) However, Mr. Sethna has strenuously argued that the petitioners have made false statements on oath an action should be taken against them for that purpose.

(3.) It is the submission of Mr. Sethna that in the five copies which were supplied by the petitioners to the respondents, the paragraph regarding jurisdiction reads as follows :-