THE HI-TECH GEARS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) On the oral request of the learned counsel for the petitioner service on respondents no. 1, 4 and 5 is dispensed with.

(2.) Learned counsel for the petitioner submits that the controversy involved in the instant petition stands squarely covered by the judgment of co-ordinate Bench of this Court in ACC Limited-Lakheri Cement Works Vs. State of Rajasthan and ors.: SBCWP No. 10659/2019, decided on 17.09.2019 wherein, this Court has held as under:

(3.) He prays that the instant petition may also be allowed accordingly.