(1.) The present petition is filed for following prayers:
(2.) On 30/9/2022, the matter is mentioned and this Court permitted to circulate the matter and passed the following order:
(3.) Today, when the matter is taken up for further hearing, learned advocate Mr. Aditya J. Pandya for the petitioner has submitted that he has filed affidavit-in-rejoinder. Learned advocate Mr. Maulik Nanavaty for the respondent No.1 has also submitted that he has already filed affidavit-in-reply by pointing out as under: