SUNDERDAS VITHALADAS TEKWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT LPA is filed by as many as 20 appellants/original petitioners. There is an endorsement in the cause -title that 'Appeal is withdrawn by appellants No.1, 4 to 9, 12, 13, 18 & 19 as per the Hon'ble Court's order dated 02.04.2013 in Civil Applications No.3713 -3717, 3719, 3720, 3722, 3724 to 3726 of 2013'.

(2.) HEARD learned advocate Mr.Anand Gogia for the appellants. Learned advocate for the appellants tried to assail judgment and order dated 15.4.2010 passed by learned single Judge in SCA No.2959 of 2010 with SCA No.2960 of 2010. The learned single Judge has set out the relevant facts in the beginning and thereafter the reasons for dismissal of the petition. The learned single Judge has relied upon a decision of the Hon'ble the Apex Court and, after observing all that, has said thus in para 7:

(3.) DESPITE his strenuous efforts, learned advocate Mr.Gogia could not convince this Court that the learned single Judge has committed any error which warrants any interference at the hands of this Court