OVERSEAS HEALTHCARE PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner has sought for the following reliefs :

(2.) Brief background of the case are :

(3.) The second respondent on being notified has appeared and filed its reply denying the averments made in the petition except to the extent expressly admitting certain facts. It is contended that writ petition arose out of a contract and same cannot be agitated before this Court in writ jurisdiction. It is contended that writ petition under Article 226 is not maintainable to seek alteration or nullification of contractual obligations. Denying the averments made in the petition, respondent has sought for dismissal of the petition.