RASHMI METALIKS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Let the affidavit of service filed in Court today on behalf of the appellant be taken on record.

(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(3.) The appeal arises out of a judgment and order passed by the learned Single Judge on 10th March, 2017, in WP 11827(W) of 2013 (Rashmi Metaliks Ltd. Vs. Union of India and Ors.).