LAWS(GJH)-2021-10-302

BHIKHA MERA BAKUTRA Vs. STATE OF GUJARAT

Decided On October 28, 2021
Bhikha Mera Bakutra Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard, learned AGP Mr. Dhawan Jayswal for the respondent-State.

(2.) Pursuant to the order passed by this Court on 25th October, 2021, learned AGP Mr. Dhawan has filed affidavit of one Ms. Hina G. Raj, Deputy Secretary, Water Supply Department on behalf of Respondent No.1. The same is ordered to be taken on record.

(3.) Considering the averments made on oath on behalf of Respondent No.1 in the affidavit tendered today to exempt the Secretary, Water Supply Department, from remaining present before this Court, the same is accepted. The Secretary, Water Supply Department, is exempted to remain present before this Court today, pursuant to the order passed by this Court on 25th October, 2021.