VIVAA TRADECOM PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) The facts in brief giving rise to this litigation are stated thus:

(3.) In such circumstances referred to above, the writ applicants are here before this Court with the present writ application.