LAWS(GJH)-2019-5-191

SAI ENTERPRISES Vs. GANDHINAGAR MUNICIPAL CORPORATION

Decided On May 07, 2019
SAI ENTERPRISES Appellant
V/S
Gandhinagar Municipal Corporation Respondents

JUDGEMENT

(1.) Heard Mr.Sharma, learned advocate for the petitioner and Mr.Munshaw, learned advocate for the respondent corporation

(2.) The petitioner has described itself and its activities in following terms:

(3.) The said details give out that the petitioner is engaged in work of Operation & Maintenance work of public toilets.