LAWS(GJH)-2022-7-1493

RAMSINGH RAIYJIBHAI CHAUHAN Vs. STATE OF GUJARAT

Decided On July 11, 2022
Ramsingh Raiyjibhai Chauhan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned AGP, waives service of rule on behalf of the State - respondents.

(2.) Heard Mr.Rashesh Rindani, learned advocate for the petitioner and Mr.Soaham Joshi, learned AGP, for the State.

(3.) The challenge in this petition is to the order of dismissal dtd. 25/2/2019 which was confirmed by an appellate order dtd. 9/4/2019 and in revision by an order dtd. 4/12/2019.