JABS INTERNATIONAL PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. With the consent of parties, Rule made returnable forthwith and heard finally.

(2.) The above Writ Petition has been filed seeking the following reliefs:-

(3.) At the outset, Mr. Rajadhyaksha, the learned Senior Counsel appearing on behalf of the Petitioners pressed the above Petition only in terms of prayer clauses (a), (a-i) and (b) of the above Writ Petition.