- (1.) Leave granted in petitions for special leave.
(2.) In this batch of matters we are required to interpret Press Note No.12 dated 31.8.1998 issued by Government of India, Ministry of Industry, concerning de-licensing of Sugar Industry.
(3.) For the sake of convenience we state the facts occurring in Civil Appeal No. of 2007 arising out of S.L.P.(C) No.7690 of 2006 - M/s. Ojas Industries (P) Ltd. Versus M/s. Oudh Sugar Mills Ltd. & Others.;