VITHALBHAI ISHWARBHAI VANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Common judgment and order is under challenge in both the appeals and facts arising in these appeals are also similar and identical and hence, both the appeals were heard together and are disposed of by this common order.

(2.) Heard Mr. Bomi Sethna, learned advocate for the appellants and Mr. Meet Thakkar, learned AGP for the State of Gujarat on advance copy.

(3.) Feeling aggrieved and dissatisfied by the common judgment and order dtd. 15/10/2019 passed by the learned Single Judge (Coram : Bhargav D. Karia, J.) in SCA Nos. 22342 of 2017 and 23094 of 2017, both these appeals are preferred by the original petitioners.