ULTRATECH NATHDWARA CEMENT LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of the learned advocates for the respective parties, matter is taken up for final hearing. Ms. Shrunjal Shah, learned AGP waives service of rule on behalf of the respondents.

(2.) By way of this petition, under Article 226 of the Constitution Of India, the petitioner has made the following prayers:

(3.) Mr. Jay Shah, learned advocate for the petitioner would submit that all the impugned notices and orders were bad once the Resolution Plan was in place and the Resolution Plan provided clauses especially 6.2.3.5 in respect of operation creditors like the respondents herein which proved exemption.