LAWS(GJH)-2022-8-582

VIJAYKUMAR PRAVINBHAI PATHAK Vs. STATE OF GUJARAT

Decided On August 10, 2022
Vijaykumar Pravinbhai Pathak Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent No.1.

(2.) On 21/6/2022, this Court has passed the following order:

(3.) In the present writ petition, the petitioner has assailed the order dtd. 8/6/2021, wherein and whereby, the request of the petitioner to change his name from "Vinodkumar" to "Vijaykumar" has been rejected by the respondent No.2.