SKY INDUSTRIES LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule for the Respondents.

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

(3.) Heard, learned Advocate, Mr. Uchit Sheth, for the petitioner and learned AGP, Ms. Shruti Dhruve, for the Respondents.