NANDABEN RAJENDRA BALKRUSHNA BOTRE Vs. DIVISIONAL DIRECTOR

JUDGEMENT

(1.) LEARNED Senior Advocate appearing for respondent No.1 Divisional Director, Gujarat State Road Transport Corporation did mention in the beginning that there are material suppressions in the petition, i.e. SCA No.9549 of 2013.

(2.) THE Court put the learned Advocate for the appellants -original petitioners that in the event this Court also comes to conclusion that there are suppressions of material fact, the appellants -original petitioners will be subject to exemplary costs.

(3.) TO this, learned Advocate for the appellants -original petitioners responded that there is suppression on the part of respondents also. .