UNI WELL EXIM 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 this writ-application may be summarized as under:-

(3.) In such circumstances referred to above, the writ-applicant is here before this Court with the present writ-application.