RASIKABEN VIKRAMSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application has been filed under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) The facts germane for adjudication of the present writ-application as stated by the writ-applicant are stated thus :-

(3.) Heard Rashesh Sanjanwala, the learned Senior Advocate appearing for Mr. Rohan Shah, the learned advocate appearing for the writ-applicant, Mr. S. P. Hasurkar, the learned advocate appearing for the respondent No.2 and Mr. Ishan Joshi, the learned AGP appearing for the respondent No.1.