TREND VYAPAAR LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Anant Kr. Shaw, learned counsel for the petitioner, Mr. Sailendra Kr. Mishra, learned counsel for the Union of India and Mr. Satyendra Agarwal for the second respondent and Ms. Madhushri Dutta, learned counsel for the third respondent.

(2.) The petitioner has filed the writ petition with the following prayers:

(3.) The case of the petitioner, as could be seen from the averments set out in the writ petition, is as follows:-