RATHVA DEEPSINGH VITHALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is heard as per the Order dated 14th March, 2011, passed by the Supreme Court in Civil Appeal No.2540 of 2011, by which the Order dated 24th November, 2009 passed by this Court (Coram: Hon'ble the Then Acting Chief Justice Mr. Mohit S. Shah and Hon'ble Mr. Justice Anant S. Dave) in the present appeal i.e. Letters Patent Appeal No.2223 of 2009, was quashed and set aside and the matter is remitted to the Division Bench of this Court for fresh disposal considering the documents which were produced before the Apex Court. While disposing of the Civil Appeal, the Apex Court has observed as under:

(2.) In view of the above directions, we have heard Mr. P.P. Majmudar, learned Advocate for the appellant and Mr. N.J. Shah, learned AGP for respondents No. 1 and 2. Though, notice was issued, respondent No.3 refused to accept and has chosen not to remain present before the Court.

(3.) The brief facts arising from the case are as under: