ANJANI SYNTHETICS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE service of which is waived by learned Central Government Standing Counsel Mr. Akshay Mehta for the respondents.

(2.) UPON joint request and in view of the special facts and circumstances, the petition is taken up today itself for final hearing.

(3.) CONSEQUENTLY , respondent No. 2, Who has recorded the impugned order, is directed to reconsider the representation and the request made by the petitioner after giving him an opportunity of hearing available under the law and pass fresh speaking order. The matter is, therefore, accordingly, remanded. Rule is made absolute to that extent with no order as to costs.