LAWS(GJH)-2023-7-384

GITA DHIRENDRA BAJPAI Vs. STATE OF GUJARAT

Decided On July 05, 2023
Gita Dhirendra Bajpai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main reliefs :-

(2.) Facts :

(3.) Submission of the petitioner :