LAKKAD BROTHERS AND CO. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Trupesh Kathiriya, learned AGP waives service of notice of rule on behalf of all respondents.

(2.) This petition under Article 226 of the Constitution of India, is filed challenging the show-cause notice dtd. 2/11/2021, proposing to cancel the registration as also, the order dtd. 7/10/2022, cancelling the registration of the petitioner.

(3.) Controversy involved in the present petition lies in a very narrow compass. Considering the controversy involved and with the consent of the learned advocates for the respective parties, the present petition is taken up for final hearing today.