TRIBHOVAN INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave To Amend The Petition In Terms Of Draft amendment dated 16.03.2017 is granted. Amendment to be carried out on or before 18.03.2017.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So far as the factual background is concerned, from the details mentioned in the petition, it has emerged that: