ISMAILBHAI I KANSARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate Mr.N.V. Gandhi, who did not remain present on 14.02.2014, which is recorded in order dated 14.02.2014 as under:

(2.) TODAY , when the matter is called out, learned advocate Mr.N.V. Gandhi presumably unaware of the contents of the order dated 14.02.2014 handed over a copy of order of the Hon'ble the Apex Court dated 07.02.2014, which is already part of the order of this Court dated 14.02.2014.

(3.) THE learned advocate for the appellant ­ original petitioner submitted that he does not wish to approach the learned Single Judge in the aforesaid manner and therefore, he argued the LPA on merit. The learned advocate for the appellant ­ original petitioner invited attention of the Court to paras 29(XIII), (XIV) and (XV) of the judgment and order of the learned Single Judge. The same are reproduced hereunder for ready perusal.