NEW SHIV TRADING CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for the following main relief along with the auxiliary reliefs :

(2.) THE facts of the case stated in brief are as under :

(3.) HEARD Shri Ganeshbhai G. Prajapati, father of the petitioner as a Party-in-Person, who has been authorized by the petitioner to appear in this case. The Party-in-Person does not have any papers of the case, however, he has requested this Court to pass appropriate orders looking to the merits of the case.