LAWS(BOM)-2019-6-336

HINAL IMPEX LLP Vs. UNION OF INDIA

Decided On June 14, 2019
Hinal Impex Llp Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) At the request of the parties, Petition is taken up for final disposal at the stage of admission. This is an issue involved is within narrow compass.

(2.) On 23rd October, 2018, we passed the following order:-

(3.) Today, when the matter reached, the Respondent is represented by Mr. Jetly.