MESSRS ANANTA SYNTHETIC INNOVATIONS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Paresh M. Dave for the petitioner and learned advocate Ms.Hetvi Sancheti for the respondent No.2.

(2.) Rule returnable forthwith. Learned advocate Ms.Hetvi Sancheti waives service of notice of Rule on behalf of respondent No.2.

(3.) Having regard to the controversy involved which is in a narrow compass, with the consent of both the learned advocates, the matter was taken up for hearing.