SONA METALS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Pranav Trivedi waives service of notice of rule for respondents.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for following reliefs,

(3.) Heard learned advocate, Mr. M.G. Nanavati for the petitioner and learned AGP Mr. Pranav Trivedi for the respondents.