DEVPUJAN (MOTERA) CO Vs. SECRETARY(APPEALS)

JUDGEMENT

(1.) Heard Mr. Pravin Panchal, learned advocate for petitioner and Mr. Manan Mehta, learned AGP.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) The petitioner is aggrieved by order dated 23.05.2007 which is passed at interim/interlocutory stage by Secretary (Appeals) in Revision Application No.29 of 2006.