IN RE: ADISHREE TRADELINKS P. LTD. Vs. STATE

JUDGEMENT

(1.) ADMIT.

(2.) Mr. P.S. Chamapneri, learned Counsel, appears and waives service of notice of admission of these appeals on behalf of the Respondent -Regional Director.

(3.) Since, the common point is involved in all these appeals, they are taken up for final hearing, with the consent of the learned Counsel for the parties, today, itself.