AAMINKHAN ALIKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . The present appeals are directed against the order dated 4.7.2013 passed by the learned Single Judge in S.C.A. No.2233 of 2012 and S.C.A. No.2231 of 2013, whereby the learned Single Judge for the reasons recorded in the orders has dismissed the petitions.

(2.) WE have heard Mr. Jitendra Rajput, learned advocate for Nanavati Advocates for the petitioners.

(3.) IT is undisputed position that similarly situated persons had preferred S.C.A. No. 2230 of 2012 through the very advocate. The said petition was also dismissed by the learned Single Judge and the matter was carried in Latters Patent Appeal No.148 of 2013 and the said Letters Patent Appeal vide order dated 27.2.2013 has been dismissed.