UNION OF INDIA Vs. NARENDRAKUMAR AMBALAL PATEL

JUDGEMENT

(1.) The applicant, who is original respondent No.1 of Special Civil Application No.9734/2018 has preferred present application to review the judgment dated 20.12.2018 in Special Civil Application No.9734/2018 & 9755/2018.

(2.) We have heard elaborate arguments of Ms. Archana Acharya, learned advocate for the applicant, Mr. Saurabh Amin, learned advocate for respondent Nos. 1 to 4 and Mr. Tirthraj Pandya, learned AGP for respondent No.5.

(3.) Ms. Archana Amin, learned advocate, Mr. Saurabh Amin, learned advocates for the applicant and private respondent respectively have submitted gist of their oral arguments. We, therefore, instead of recording their oral arguments, extracting herein gist of their written arguments which are as under:-