SHREE DHANLAXMI METAL INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Saurabh Soparkar with learned advocate Mr.Hardik V.Vora for the petitioner and learned AGP Ms.Shrunjal Shah for the respondent no.

(2.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs:

(3.) The brief facts of the case are has under: