STERLITE ENERGY LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellants are aggrieved against the judgment dated 13th August, 2012, by which, the appellants' writ petition was dismissed by learned Single Judge.

(3.) LEARNED counsel for the Railway vehemently submitted that it is clear from Clause 6(f) of the policy that