RAVAL VINODCHANDRA SOMNATH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the writ applicants have approached this Court for the following reliefs :

(2.) The Coordinate Bench of this Court, at the time of issuance of notice, granted ad-interim relief vide order dtd. 23/5/2019.

(3.) Heard learned advocates appearing for the respective parties.