MEERA TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices. 1. Learned counsel for the parties desire the matter be taken up today.

(2.) Petitioner has prayed for the following relief(s):-

(3.) During the course of submission, petitioner confined his relief with respect to prayer clause T and 'm', reserving liberty to press the other prayers, on the same and subsequent cause of action, if so required, in an appropriate proceedings.