DAHYALAL BHALABHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, this petition is taken up for final hearing today.

(3.) Learned counsel for the petitioner would rely on an order passed in similar matter by this Court namely; SCA No.12707 of 2019 dtd. 7/7/2022. He further requested this Court to pass a similar order in this matter too. The order dtd. 7/7/2022 reads as under: