JITENDRA GOVINDRAM SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under clause 15 of the Letters Patent is filed against the order dtd. 22/4/2019 passed by the learned Single Judge in Special Civil Application No.11740 of 2004 for the following prayers:

(2.) The brief facts of the case of the present appeal are as under:

(3.) Heard learned advocate Mr. M. J. Mehta for the appellants and learned AGP Ms. Dharitri Pancholi for the respondent- State.