LAWS(GJH)-2017-12-88

SHAILESHKUMAR FULCHAND SHAH Vs. STATE OF GUJARAT

Decided On December 22, 2017
Shaileshkumar Fulchand Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. N.V. Gandhi, learned advocate for the petitioners and Mr. Rutvij Oza, learned AGP for the State Government authorities.

(2.) This Court by an order dated 16.8.2016 had passed the following order:?

(3.) Thereafter, by an order dated 20.11.2017, notice for final disposal was issued making it returnable today.