B.K. TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule for the respondents.

(2.) The petitioner is the sole proprietary concern, having its office at the address mentioned in the cause-title. It is engaged in the business of trading edible oil.

(3.) We have heard the learned Sr. Advocate, Mr. Manish Bhatt, appearing for the petitioner with learned Advocates, Mr. Vijay Patel and Mr. Mehta, for the petitioner.