SHALINA LABORATORIES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) At the request of the parties, the Petition is taken up for final disposal at the stage of admission. This is for the reason that it is an agreed position between the parties that issue arising herein is concluded by an earlier decision of this Court.

(2.) This Petition under Art.226 of the Constitution of India challenges:

(3.) It is agreed position between the parties that the impugned order of the Respondent No. 3- Development Commissioner, SEEPZ, Mumbai was a common order dated 15 th February, 2017 in respect of one Sarla Performance Fibers Limited and the Petitioner. The issues arising before Respondent No. 3 in the Revision Application of M/s. Sarla Performance Fibers Limited and the Petitioner were identical and disposed of by common/identical reasons by the order dated 15th February, 2017.