BODUBHAI ISHAKBHAI MUNDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, the present Special Civil Application is taken up for final hearing.

(2.) Rule returnable forthwith. Learned AGP Mr. Rohankumar H. Raval waives service of notice of rule on behalf of the respondent No.1.

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