WEP PERIPHERALS LIMITED Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed on the following questions of law:

(2.) The petitioner has raised more than one questions of law but we are of the view that only above referred question No. 4.2 may arise for consideration.

(3.) We have heard Mr. Venkatesh S. Arbatti, learned counsel for the petitioner.