MIR HANDICRAFTS PVT. LTD. Vs. UOI

JUDGEMENT

(1.) Aggrieved of the impugned order dtd. 6/1/2022 passed by respondent no. 1, Secretary to Government of India, Ministry of Civil Aviation, the petitioner-Company has filed the instant writ petition praying therein the following reliefs:

(2.) Notice.

(3.) Mr. T. M. Shamsi, learned ASGI appearing for the respondents 1 to 3 and Mr. M. M. Dar for 4 and 5 have waived notice on behalf of respondents. Both the counsels have submitted that order dtd. 6/1/2022 has been passed on the report received from the security agencies which is secret and cannot be made public. Learned counsels submit that they want to file the detailed objections.