VAJSURBHAI DESURBHAI VAGH Vs. STATE OF GUJRAT

JUDGEMENT

(1.) With reference to the captioned petition, today's cause list reflects below mentioned remarks: <FRM>JUDGEMENT_601_LAWS(GJH)3_2017_1.html</FRM>

(2.) On examination of the record it appears that the petition was prepared and filed by Mr. Anand L. Sharma, learned advocate. The petition came to be filed somewhere in May, 2005. After the first hearing of the petition, this Court passed the order on 06.05.2005, which reads thus:

(3.) Subsequently, the Court passed below quoted order on 16.08.2005: