LAWS(GJH)-2023-4-523

BHAVANABEN NILESHBHAI SHAH Vs. STATE OF GUJARAT

Decided On April 11, 2023
Bhavanaben Nileshbhai Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr.Satyam Chhaya for the petitioner, learned Assistant Government Pleader Mr.Jay Trivedi for the respondent No.1 and learned advocate Mr.Shrenik Jasani for respondent Nos.7 and 8.

(2.) By way of this petition, the petitioner has prayed for the following reliefs :

(3.) At the outset, when the matter was called out, learned advocate for the petitioner has very candidly submitted that if, at this stage, the representation of the petitioner dtd. 20/1/2019 is directed to be considered, that will meet with the ends of justice.