OCEANIC MOTORS PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article-226 of the Constitution of India, the writ-applicant - a Company incorporated under the provisions of Companies Act, 1956 through one of its Director has prayed for the following reliefs:-

(2.) The facts giving rise to this writ-application may be summarized as under:-

(3.) Being dissatisfied with the afore-said action, the writ-applicant is here before this Court with the present writ-application.