LAWS(GJH)-2022-5-428

SHARAD TARSEMCHAND AGRAWAL Vs. STATE OF GUJARAT

Decided On May 09, 2022
Sharad Tarsemchand Agrawal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Notice for final disposal. Learned APP waives service of notice for the respondent State.

(2.) , With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal today.

(3.) By way of present petition, the petitioners challenge impugned order dated