INDUSTRIES & COMMERCE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner in this Review Application is seeking for review of the judgment dtd. 31/8/2024 passed in LPA No. 587 of 2019. The Petitioner has urged that although a number of points were pressed at the time of hearing of the Appeal but the same have not been dealt with in the judgment under review.

(2.) The Petitioner, an association of Hard Coke Manufacturers, registered under Sec. 25 of the Companies Act, 1956 having altogether 74 members owning and possessing their hard coke plants, filed a Writ Application being WPC No. 2267 of 2018 for the following reliefs:

(3.) The Petitioner Association submitted that its members were receiving Coking Coal under Fuel Supply Agreement (FSA) entered with Respondents No. 3 to 8 through linkage orders being Non-Core Sector consumers of coal for manufacture of Hard Coke.