KINSFOLK INFRA ENGINEERING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mehul Sharad Shah, learned counsel for the petitioners, Mr. Tirthraj Pandya, learned AGP for respondent No.1 & 3 and Mr. Premal Joshi, learned counsel for respondent No.2 through Video Conferencing.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:

(3.) This Court while issuing notice, has passed the following order on 01.07.2020: