LAWS(GJH)-2022-1-116

MAYURKUMAR RAMUBHAI MAKWANA Vs. STATE OF GUJARAT

Decided On January 19, 2022
Mayurkumar Ramubhai Makwana Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Jay M. Thakkar, learned counsel for the petitioner and Mr. Kurven Desai, learned AGP for the respondent - State.

(2.) The Challenge is to the order of termination dtd. 29/6/2020 as well as the order of the appellate authority dtd. 6/5/2021.

(3.) Mr. Thakkar, learned counsel for the petitioner has drawn the attention of this Court on 18/1/2022 passed the order in SCA No.15419 of 2019 and requested to pass the Court to pass similar order. Such order is reproduced hereunder: