PATEL ASMITABEN MADHAVLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.Jadeja has placed reliance on the order dtd. 8/7/2022 passed in Special Civil Application No.474 of 2022 and the order dtd. 5/12/2012 passed in Special Civil Application No.8556 of 2012 and has submitted that the impugned orders may be quashed and set aside.