NOVEX COMMUNICATIONS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) CM NOS. 1289-90 OF 2020 For the reasons recorded in CM NO.1290-CWP of 2020, written statement on behalf of respondents No.1 and 2 is taken on record subject to all just exceptions. Respondents No.1 and 2 are also permitted to file typed copies of the annexures attached with the written statement. Main case Applications stand disposed of. On request of learned counsel for the UOI, adjourned to 28/4/2022. To be shown after urgent list.