DHAVAL ENTERPRISE Vs. GOPAL INDUSTRIES

JUDGEMENT

(1.) By invoking Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(2.) The prayer in Exhibit 48 application by the petitioner - plaintiff was to issue witness summons to Income Tax Department, Income Tax Office, Majura Gate, Surat and Goods and Services Tax Office, GST Office, Near Navdi Ovara, Nanpara Surat to produce documents and to give evidence.

(3.) Rule. Learned advocate Mr.A.B.Chauhan waives service of notice of rule for and on behalf of respondents.