TRUSHA SHAILESH PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is preferred by the petitioner with the following prayers:

(2.) Learned advocate Mr.Nehal Gandhi, at the outset, has submitted that he does not press prayers 26 (C) (D) (E) and (F) of this petition and he is praying for appropriate direction only in respect of prayer 26(B) and hence now after the aforesaid statement only prayer 26(B) is survived in this petition, which reads as under:

(3.) ***