GOSWAMI LAXMANGIRI HIRAGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Manish S. Shah, learned advocate for the appellants.

(2.) Admit. Mr. Manraj Barot, learned AGP waives service of notice of admission on behalf of the respondents.

(3.) Since the present appeal is covered by earlier decisions of this Court which are in respect of the selfsame judgment and award, the appeal is taken up for final disposal with consent of learned advocates for the parties.