GHCL LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition by invoking the extraordinary jurisdiction of this Court, is filed for the purpose of seeking following reliefs:-

(2.) During the course of hearing, learned senior advocate Mr. Mihir Joshi appearing with for Gupta Law Associates, assisted by learned advocate Mr. Paritosh R. Gupta, has submitted that with respect to this controversy, several representations have been made before the authority, but unfortunately, the same have not been till date examined, and as such, at the outset, has requested that at least, a decision will have to be taken by State authority before applying any coercive method for recovery against the petitioners.

(3.) This petition was taken up on 20.10.2020, in which copy was provided to learned Assistant Government Pleader Mr. Bharat Vyas, who, today, has taken the instruction and confirmed the fact that the pending representations, precisely, representations dated 2.3.2020 as well as 4.7.2020, have not been so far decided and the authority has shown an inclination to examine the same and take appropriate decision thereon.