Biswanath Somadder - (1.) This appeal has been preferred against the judgment and order dated 23rd February, 2017, passed by a learned Single Judge in WP 2917 (W) of 2017 (Nirma Limited & Anr. vs. The Union of India & Ors.).
(2.) By the impugned judgment and order, the writ petition stood dismissed for reasons stated therein.
(3.) The instant appeal has been preferred by the writ petitioners.;