VIJAY AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) On 11-7-1998, show-cause notice was directed to be issued to Respondents. It was further directed, by way of interim relief, that Respondents be restrained from charging additional amount for supply of Itemised bill. The said order was modified, in presence of the counsel for parties, on 12-8-1998, restraining Respondent No. 3 from charging additional amount for supply of Itemised bill from the Petitioner.

(2.) Respondent No. 3 has submitted its reply to the show-cause notice. In view of the Reply and on account of the stand taken by Respondent No. 3, I deem it fit to take-up this matter for hearing on merit.

(3.) I have accordingly heard the learned counsel for parties on merit, perused the record.