BHARAT RAMANLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senor Advocate Mr. Arun Oza assisted by learned advocate Mr. Meet A. Shah for the petitioners of Special Civil Application No.22611 of 2022, learned Senior Advocate Mr. M.R.Bhatt assisted by learned advocate Mr. P.A.Mehd for the petitioner of Special Civil Application No. 22887 of 2022, learned Senior Advocate Mr. P.K.Jani assisted by learned advocate Mr. Parth Bhatt for respondent Nos. 4 and 5 and learned Assistant Government Pleader Mr. Krutik Parikh for the respondent-State.

(2.) Learned Senior Advocate Mr. Bhatt for the petitioner has tendered a draft amendment dtd. 15/11/2022.

(3.) The same is allowed in terms of the draft. To be carried out forthwith.