BHAVIN HASHESHBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application has been filed seeking following prayer:

(2.) On 04/01/2022, this Court has passed following order:

(3.) The Court had granted interim protection in view of the specific statement made before this Court with regard to deposit of Rs.15,00,000.00 before the trial court within a period of three days and the remaining amount was required to be deposited within a period of one month.