PANKAJ BABULAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers : -

(2.) At the outset, learned advocate Mr.Kotwal, appearing for the petitioner has submitted that he will be confining the prayers of the writ petition to the prayer clause 16 (B) only.

(3.) Learned Assistant Government Pleader Mr.Parikh, on instructions, has submitted that the stay application filed by the present petitioner in RTS Revision Application No.25 of 2022 will be decided within a period of three months.