RAMI GAURANGKUMAR YAGNESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the Judgment and Order dtd. 30/1/2013 passed in Special Civil Application No. 15742 of 2012-Rami Gaurangkumar Yagneshkumar v. State of Gujarat by the learned Single Judge.

(2.) The factual matrix involved in the present Appeal can briefly be stated as under:

(3.) Heard learned Senior Counsel Mr. Mehul S. Shah with Mr. Vishal C. Mehta, learned Advocate appearing for the Appellant and learned Assistant Government Pleader Mr. Krutik Parikh appearing for the Respondent No.1.