RASHMI METALIKS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Asok Mohanty, learned Senior Advocate for the petitioners and Mr. A.K. Mishra, learned Standing Counsel appearing for the Railway.

(2.) By way of this writ petition, the petitioners have prayed for the following relief:

(3.) Learned counsel for the petitioners has submitted a date chart which raising following contentions: