GWALIOR DISTILLERIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri S.C. Bagadia, Senior Advocate with Shri Sudhanshu Vyas, Advocate for the petitioner.

(2.) Issue show cause notice to the respondent as to why the present petition be not admitted and finally disposed of.

(3.) On asking of the Court, Shri V.K. Zelawat, Assistant Solicitor General, accepts notice on behalf of the respondent.