ROHIT G VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel appearing for respective parties have jointly stated that the issue involved in this petition has already been decided by this Court (Coram: D.K. Trivedi, J.). on 16.2.2005, in S.C.A. No.9286 of 1998, which reads as under:

(2.) THIS petition also stands dismissed on the same terms.