ASSAM COMPANY INDIA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ajay Gaggar, learned counsel for the petitioners; Mr. S.C. Keyal, learned Assistant Solicitor General of India for respondent Nos.1 and 3; and Ms. M. Hazarika, learned Senior counsel assisted by Ms. S. Khound, learned counsel for respondent No.2.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek quashing of Annexure-G letter dated 09.06.2017 in respect of petitioner No.1 at Serial No.2.

(3.) Petitioner No.1 is Assam Company Ltd represented by its Managing Director Shri Aditya Kumar Jajodia, petitioner No.2.