PREMAL SURESHCHANDRA CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned APP waives service of notice of rule for and on behalf of the respondent Nos.2 and 3.

(2.) The present application is filed by the applicant to quash and set aside the order dated 29.05.2020 passed by respondent no.2 in Hadpari Appeal No.22 of 2020 as well as order dated 20.01.2020 passed by respondent no.3 in NO/HDP/107/2019.

(3.) Heard learned advocate for the applicant as well as learned APP for the respondent ?State.