LAWS(PAT)-2022-12-38

MAA AUTOMOBILES Vs. UNION OF INDIA

Decided On December 16, 2022
Maa Automobiles Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

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

(2.) The instant petition sands disposed of in the aforesaid terms. Interlocutory Application(s), if any, also stands disposed of. Learned counsel for the respondents undertakes to communicate the order to the appropriate authority through electronic mode.