RAJESH DHIRUBHAI GONDALIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has preferred this petition under Article 226 of the Constitution of India with following prayers:

(2.) The Court, after hearing both the parties, on 2/8/2021 directed the matter to be posted for final disposal at admission stage, continuing the interim relief.

(3.) Today, we have heard Mr. B.S. Soparkar, learned advocate for the petitioner and Ms. Mauna Bhatt, learned Senior Standing Counsel, for respondent no.2. ]