ANIL R.DAVE, J. - (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) It is submitted that the facts of the case on hand are covered by the judgment delivered by this Court in the case of Impulse India P.Ltd. vs. Union of India & Anr. in Civil Appeal No. 2091 of 2014 dated 13th February, 2014.;