SHILPABEN GANESHBHAI BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constiution of India, the writ applicant-original accused No.5 has prayed for the following reliefs;

(2.) The facts giving rise to this writ application may be summarized as under;

(3.) I may quote the relevant observations of the civil court as under;