STATE OF GUJARAT Vs. PIYUSHKUMAR GANPATBHAI PRAJAPATI

JUDGEMENT

(1.) By way of present appeal, preferred under Clause 15 of Letters Patent, the appellants-State of Gujarat and others have challenged the oral order dtd. 25/11/2014 passed by learned Single Judge in captioned writ petition.

(2.) Though respondent is served but he has chosen not to appear before this Court, and therefore, matter has been adjourned on various occasions.

(3.) The direction, issued by learned Single Judge in paragraph No.9 of the order dtd. 25/11/2014 passed in captioned writ petition, reads as under: