HARSHABEN MADHUSUDAN JANI Vs. R. M. VASAVA

JUDGEMENT

(1.) Heard learned advocate Mr. P. C. Chaudhari for the applicant.

(2.) Following are the directions of the learned Division Bench in judgment and order dtd. 14/6/2022 in Letters Patent Appeal No. 174 of 2022 which are required to be complied with:

(3.) Learned Assistant Government Pleader Ms. Maithili Mehta made a statement upon instructions that the process to comply with the directions is already afoot and that the approval of the Finance Department is awaited. A further statement was made that the approval would be given within 2 weeks.