RAJSHREE AUTO ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In compliance with the order dated 12.12.2018, the second respondent has filed an affidavit-in-reply. The same is taken on record.

(2.) Heard Mr. Trupesh Kathiriya, learned advocate for the petitioner and Mr. Utkarsh Sharma, learned Assistant Government Pleader for the respondents.

(3.) Rule. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.