Dr. AR. LAKSHMANAN, J. - (1.)Leave granted.
(2.)This appeal is directed against the judgment and final order dated 21.04.2005 passed by the High Court of Judicature at Bombay in Writ Petition No. 884 of 2005.
(3.)The appellant is a manufacturer of various membrane technology systems and components using the Reverse Osmosis Process (ROP) for desalination of sea water and treatment of industrial effluents for converting them to reusable water. The appellant also designs, manufactures and services desalination plants. The appellant commenced its operations in 1993 for manufacturing sea water, desalination system using ROP and is also an ISO 900:2000 Company. The appellant is also registered with the Ministry of Defence, Director General of Quality Assurance and is the only Indian Company to have supplied plants for submarines of the Indian Navy.