STATE OF GUJARAT Vs. JAYANT SHANTILAL SANGHVI

JUDGEMENT

(1.) This appeal under clause 15 of the Letters Patent is at the instance of the State of Gujarat and others (original-respondents) and is directed against the judgment and order passed by a learned Single Judge of this Court dated 12.12.2018 in the Special Civil Application No.12015 of 2016 by which the learned single judge allowed the writ application filed by the respondents herein (original writ applicants).

(2.) The facts giving rise to this appeal may be summarized as under:

(3.) We have heard Mr. Meet Thakker, the learned AGP appearing for the appellants and Mr. Dipen Shah, the learned counsel appearing for the respondents (original writ applicants).