JAYANT KUMAR AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Court has referred to its earlier decision in the case of Bharat Surfactants (Pvt.) Ltd. v. Union of India [1989 (43) E. L. T. 189 (S. C.)]. In the said case, the Court has held as under :

(2.) IN view of the aforesaid law enunciated by the Supreme Court, there is no substance in this Petition.

(3.) IN the result, Petition is dismissed. Rule is discharged with no order as to costs.