EXXAT SYSTEMS PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The facts giving rise to the present writ-application may be summarised as under :

(3.) In such circumstances referred to above, the writ-applicant is here before this Court with the present writ-application. SUBMISSIONS ON BEHALF OF THE WRIT-APPLICANT :