LAWS(GJH)-2021-7-579

MICRO INKS LIMITED Vs. STATE OF GUJARAT

Decided On July 14, 2021
MICRO INKS LIMITED Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) All the petitions having been filed by the same petitioner - M/s. Micro Inks Limited (presently known as Huber Group India Private Limited), involving the same issue, were heard together and hence, the common order is being passed.

(2.) For the sake of convenience, the facts of Special Civil Application No. 8571 of 2021 are taken into consideration.

(3.) The petitioner has prayed for the following reliefs as contained in paragraph 10 of the petition: