STATE OF GUJARAT Vs. SHILPA JAYESH PARIKH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dated 24.09.2020 passed by the learned Single Judge (Coram : A.J. Desai, J.) in SCA No. 10647/16, the appellants-original respondents no.1, 2 and 5 have preferred this appeal under clause 15 of the Letters Patent.

(2.) Heard Ms. Jyoti Bhatt, learned AGP for the appellants and Mr. Gautam Joshi, learned Senior Advocate assisted by Mr. Vyom Shah, learned advocate for respondent no.1-original petitioner on advance copy. The learned advocates appearing for the parties have also submitted their written submissions, which are taken on record and made basis of this judgment and order.

(3.) The facts giving rise to the present appeal can be summed up as under -