VINOD MOHANLAL VIDHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged the judgment and order dtd. 24/1/2023 passed by learned Single Judge in the captioned writ petition by which learned Single Judge has disposed of the writ petition by issuing certain directions.

(2.) We have heard learned advocate appearing for the appellant. We do not find any substance in the present appeal in view of the directions issued by learned Single Judge in paragraph 4 of the impugned order which reads as under :-

(3.) Hence the present appeal stands dismissed. Connected application also stands dismissed.