AJAY NATVARLAL SAYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP has submitted a report of respondent no.2- Factory Supervisor and Industrial Safety and Health Officer, Health Department dtd. 21/4/2022, the same is taken on record.

(2.) It appears that the plea was recorded by the learned Trial Court in all the cases which are pending before it.

(3.) In view of the above, all the applications stand disposed of. It is clarified that this Court has not gone into the merits of this matter. It is open for the applicant to adjudicate all the points available to him before the learned Trial Court and/or he may approach before the appropriate Court.