ANILKUMAR B PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These petitions were initially filed with the prayer to quash and set aside the show cause notice dated 45.3.09 and charge sheet dated 23.2.2012.

(2.) In both the petitions, the Court, after hearing the learned advocates for the parties, passed order dated 13th April, 2012 issuing rule and making it returnable on 20th August, 2012 and passed below mentioned further order

(3.) After the petitioners were permitted to amend the petitions and to challenge the order of punishment, the petitioners came out with Civil Application No. 8445/13 in Special Civil Application NO. 2874 of 2012 and Civil Application NO. 8447 of 2013 in Special Civil Application No. 2875 of 2012 praying to stay further execution, operation and implementation of the order of punishment passed by respondent NO.1 dated 10.7.2013.