ASHOKKUMAR LAXMANDAS CHANDNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) Heard Mr. Manish S. Shah, learned advocate appearing for the petitioner and Mr. Niraj Sharma, learned AGP appearing for the respondent - State.

(3.) Mr. Manish S. Shah, learned advocate appearing for the petitioner, on instruction, submits that the amount of Rs.2,70,980.00 payable in accordance with challan dtd. 26/12/2022, duly produced at page 16 of the petition, would be deposited before the respondent - Authority keeping all the rights and contentions open and subject to right of filing of appeal.