BADARAJ VIRAMJI Vs. STATE OF GUJARAT AND 2

JUDGEMENT

(1.) When the petition is called out up for hearing, no one is present, except learned AGP.

(2.) Though no one is present, having regard to the fact that the petition is pending 1999, the Court examined the record.

(3.) On scrutiny of the record, it is noticed that this petition was earlier allowed vide judgment dated 15.3.2001. In the said decision dated 15.3.2001, the Court had observed, inter alia, that: