JSW STEEL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode and heard counsel for respective parties.

(2.) I.A. No.8421 of 2022 has been filed on 23/6/2022 by the petitioner for advancing the date of posting from 12/8/2022, as directed vide Order dtd. 17/5/2022, to any earlier date.

(3.) It is submitted by the counsel for the petitioner that after passing of Order dtd. 17/5/2022 in the aforenoted writ petition, the petitioner-company has taken a decision to withdraw the writ petition in order to avail statutory remedy. Accordingly, memo has been moved before this Court for urgent listing of the matter which being allowed the matter is placed today for consideration.