JAGDISHCHANDRA VITHALDAS RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this note for speaking to minutes, it has been pointed out that while delivering judgement in this matter on 07/01/2023, inadvertently, in the last paragraph No.7 of the judgement, direction regarding refund of the amount of Rs.1,24,180.00 to the petitioner, which was the amount deducted pursuant to the order of penalty is left to be incorporated.

(2.) In view of the above, corrected paragraph no.7 of Modification of Judgment dtd. ORDER dtd.: 17/01/2023 07/01/2023 in R/SCA/13234/2018 the oral judgement dtd. 07/01/2023 reads as under:

(3.) Note for speaking to minutes stands allowed accordingly.