HIGH COURT OF GUJARAT Vs. BHUPATAJI BADARJI THAKARDA

JUDGEMENT

(1.) Rule. Learned Counsel Mr. D.R.Bhatt, Mr. S.M.Shah and Mr. Chirag Pawar, Mr. R.C.Jani, Mr. P.R.Nanavati and OL waive service of Rule on behalf of their respective respondents.

(2.) The present application has been preferred for the following main prayer :

(3.) Learned counsel, appearing for the applicant, mainly submitted that the remarks made by the learned Single Judge in the Memo of Order in Para No.5 is unwarranted and uncalled for looking to the facts of the case. No opportunity of hearing was given before passing the remarks, as stated in the impugned order.