LAWS(SIK)-2022-3-5

SERENITY TRADES PVT. LTD. Vs. UNION OF INDIA

Decided On March 10, 2022
Serenity Trades Pvt. Ltd. Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This appeal arises out of a judgment and order dtd. 7/12/2021, passed by a learned Single Judge of this Court in WP(C) No.08 of 2019 (Serenity Trades Pvt. Ltd. and Anr. vs. Union Of India and Ors.). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition with liberty to the writ petitioners to approach the Civil Court for appropriate remedy, if they so desire. The instant appeal has been preferred by the writ petitioners.