GLAXO INDIA LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned senior advocate Mr. S. B. Vakil for the petitioner

(2.) LEARNED advocate Mr. S. B. Vakil invited the attention of this Court to the decision of this Court in the matter in the case of Anup Industries Ltd. Vs. State of Gujarat and Anr. reported in 2003 (1) GLR 434. For the reasons recorded in the said judgment and order, present application is allowed. A order dated 30. 11. 1993 produced at Annexure A to the petition is quashed and set aside. Rule is made absolute with no order as to costs.