BHARAT VIJAY TRANSPORT CO. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) By order dated 3rd May, 2019, a co-ordinate Bench of this Court has passed the following order:

(3.) Pursuant to the aforesaid order, passed by this Court, it is reported that the goods and conveyance, bearing Truck No.GJ 01 BY 5326, are already released on filing an undertaking by the responsible partner of the petitioner.