DINESH THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant - party-in-person with a prayer to review/recall the CAV judgement and order dated 21.08.2019 in Letters Patent Appeal No. 805 of 2019 passed by the Division Bench.

(2.) Heard Shri Dinesh Thakur, party-in-person. He has raised the following submissions in support of his review application.

(3.) Having given our anxious considerations to the submissions made by the party-in-person - Dr. Dinesh Thakur, the following undisputed facts emerge from the record, on perusal of the order of the learned Single Judge which was set aside by the Division Bench. The facts which are undisputed are as under: