DHANJIT SARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B.K. Das, learned counsel for the petitioner and also heard Mr. M. Smith, learned counsel appearing for the respondents.

(2.) This writ petition has been instituted under Article 226 of the Constitution of India by the petitioner with the following prayer;

(3.) The story unfurled in the writ petition is that the petitioner, a proprietorship firm, is dealing with manufacture and supply of medical and dental instruments. The petitioner firm fulfilled the requirements for a medical and general equipment manufacturing and trading unit.