MAHESH ELECTRONICS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, the learned AGP waives service of Rule for and on behalf of the respondents.

(2.) By way of this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) We have heard Mr. Uchit Sheth, the learned counsel appearing for the writ applicant and Mr. Utkarsh Sharma, the learned AGP appearing for the State respondent.