RIZWAN NURABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Notice returnable on 17/4/2023. Mr. Dhawan Jaiswal, learned APP waives service of notice on behalf of the respondent " State. Direct service for private respondent is permitted.

(2.) For the reasons recorded in the earlier interim orders passed in Special Civil Application No. 2995 of 2021 and allied matters, the petitioner is entitled for interim relief in this matter. Accordingly, till further orders of this Court, interim relief in terms of prayer paragraph 9(C) is granted qua the petitioner.

(3.) The order that would be passed in Special Civil Application No.2995 of 2021 will hold good for this petition also.