NITESH GAURISHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Perused the Note for Speaking to Minutes dtd. 29/11/2021 filed by Mr.S.P.Majmudar, learned advocate for the petitioner.

(2.) Rest of the order shall remain the same. Note for Speaking to Minutes is allowed to the aforesaid extent.

(3.) The petitioner has prayed to direct the respondent no. 4 to pay the octroi amount of Rs.9,75,000.00 to the petitioner along with interest from the date of deposit till the date of payment considering the order dtd. 24/7/2017 passed by respondent no. 2.