BHOOMI EXIM (PROPRIETARY CONCERN) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common facts and law arise, both the petitions are being disposed of by this common order.

(2.) Heard learned advocate Mr. Asthavadi for the applicants

(3.) Learned advocate Mr. Asthavadi for the applicants, in his short submissions, submits that the judgment of Madras High Court in case of P. Ramakrishnan Versus Rani Rambai - Crl.O.P. No. 28838 of 2011 relied upon by this Court is on different footing. This Court has wrongly placed reliance upon said judgment. The facts of that case are quite different from the facts of the present case. Therefore, he submits to recall the impugned orders as they suffer from non-application of mind.