OM TRADING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioners have prayed that the order dtd. 13/12/2021 passed by the respondent authority as well as the impugned Show-cause notice dtd. 24/11/2021 issued by the respondent authority may be quashed and set aside.

(2.) Looking to the issues involved in the present petition, learned advocates appearing for the parties have jointly requested that this petition may be taken up for final disposal at the admission stage.

(3.) Hence, Rule. Learned AGP Mr.Pranav Trivedi waives service of notice of rule for and on behalf of qua respondents.