LAWS(GAU)-2026-5-24

PETRO DUMPUM ENTERPRISES Vs. UNION OF INDIA

Decided On May 07, 2026
Petro Dumpum Enterprises Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. P. J. Saikia, learned Senior Counsel assisted by Ms. M. Nirola, learned counsel for the appellants. Also heard Mr. M. Kato, learned DSGI appearing for the Respondent Nos. 1 to 4 and Ms. P. Pangu, learned Government Advocate appearing for the Respondent No. 5.

(2.) The instant intra-court appeal has been filed by the Appellants assailing the Judgment and Order dtd. 4/3/2025, passed by the learned Single Judge in WP(C) No. 03 (AP) of 2024.

(3.) The facts leading to the filing of the instant writ appeal are briefly summarised herein below: