MAHESH LABHUBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Siddhant Shah, learned counsel appearing for the petitioners and Mr.K.M.Antani, learned Assistant Government Pleader who is on advance notice.

(2.) Petitioners have sought for quashing of the order dtd. 11/10/2017 and 17/10/2017 passed by respondent Nos.1 and 2 respectively.

(3.) We have heard the arguments of respective learned advocates and perused the records.