LAWS(GJH)-2022-9-1587

JITENDRABHAI CHANDRAKANTBHAI DEVLEKAR Vs. STATE OF GUJARAT

Decided On September 02, 2022
Jitendrabhai Chandrakantbhai Devlekar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present petition is filed by the petitioners seeking following reliefs:

(2.) Heard learned advocate Mr. Manoj Shrimali for the petitioners, learned advocate Mr. Nandish Y. Chudgar for respondent Nos.2 and 3 and learned AGA Mr. Meet Thakkar for respondent No.1 - State.

(3.) Perused the affidavit in reply more particularly para 3.6 of the affidavit in reply, which reads as under: