LAWS(GJH)-2022-11-1395

CHAUDHARY SANTOKBEN Vs. NA

Decided On November 29, 2022
Chaudhary Santokben Appellant
V/S
Na Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr.Kaash K. Thakkar for the appellant in First Appeal No.3694 of 2021, learned Advocate Ms.Trusha Patel appearing for learned Advocate Mr.Bhavesh Babariya on behalf of the appellant in First Appeal No.4282 of 2022 and learned Advocate Ms.Meena Vyas for the appellant in First Appeal No.4591 of 2022.

(2.) Since a common question of law arises in this group of appeals, though the orders impugned are passed by different Courts in different proceedings, this Court deems it appropriate to decide the appeals by way of this common order.

(3.) The facts so far they are relevant for deciding the present appeals are stated herein below;-