NARESH RAMANLAL DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Raval waives service of notice of rule on behalf of the concerned respondent authorities.

(2.) Though served, the respondent No.5 has refused to accept the notice of this Court. It is also pertinent to note that the entire proceedings are initiated by the respondent No.5, who has chosen not to appear before this Court.

(3.) On 1/7/2022, this Court, while recording the submissions advanced by the learned advocate Mr.Majmudar, appearing for the petitioner, had granted ad-interim relief in terms of paragraph No.21(B)(1).