JAGDISHBHAI GANESHBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the following prayers have been made:

(2.) It appears from the record that the present petitioners have preferred similar type of petition being Special Civil Application No. 3853 of 2021. The prayers made in the said petition are identically worded and read as under:

(3.) The present petition has been filed only on the ground that the said petition was withdrawn without the consent of the petitioners by another advocate who was engaged by the petitioners.