LAWS(GJH)-2021-12-1156

STATE OF GUJARAT Vs. HITESHBHAI LALITCHANDRA LAYWALA

Decided On December 15, 2021
STATE OF GUJARAT Appellant
V/S
Hiteshbhai Lalitchandra Laywala Respondents

JUDGEMENT

(1.) By way of the present petition, the petitioners have prayed for the following reliefs:-

(2.) Heard learned AGP Mr. Shivam Dixit for the petitioners.

(3.) Before considering the submissions made by the learned AGP Mr. Shivam Dixit for the petitioners- State, facts of this case is required to be stated which are as under:-