STATE OF GUJARAT Vs. NALINKUMAR BALASHANKAR MEHTA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 13/11/2019 by which the Special Civil Application No. 18928 of 2019 came to be dismissed by the learned Single Judge, the present appeal is filed by the State under Clause 15 of the Letters Patent.

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Mr. Tirthraj Pandya, learned AGP for the appellant State and Mr. Samir Gohil, learned Advocate for respondent no.1.