BHARAT NATHABHAI KATIRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs:-

(2.) Learned counsel for the petitioner submits that against the order dtd. 28/12/2022, the petitioner shall file an appeal /revision before the appropriate authorities within a period of two weeks.

(3.) Learned advocate for the petitioner does not press any other reliefs as prayed for in the petition.