SHAKUNTLA RAMESHBHAI VARLEKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 7/6/2021 passed by the learned Single Judge in Special Civil Application No. 6276 of 2021, the appellant has preferred this intra court appeal under clause 15 of the Letters Patent.

(2.) Heard Mr. Nirav Majmudar, learned advocate for the appellant and Ms. Dhwani Tripathi, learned AGP for respondent no.1 on advance copy.

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