LAWS(KAR)-2016-3-466

APEX STEELS Vs. STATE OF KARNATAKA

Decided On March 03, 2016
Apex Steels Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Mr. Veda Murthy, learned Government Advocate appearing for the respondent, waives notice of admission.

(2.) With the consent of learned counsel for the parties, petitions are finally heard.

(3.) As in these matters, a common question arises for consideration, they are being considered simultaneously.