DIMPLE PARASKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) It appears that in the past also, one writ application was filed being the Special Criminal Application No.2480 of 2017, which came to be disposed of by a Co-ordinate Bench vide order dated 11.09.2017 in the following terms; "Learned advocate Mr. Abhay Thakar states that he has an instructions to appear for the respondent No.3. He assures that respondent No.3 would provide his correct and latest address with sufficient documentary evidence in support thereof to the Investigating Officer within a period of one week from today. In view of the above assurance, Mr. Balram D. Jain, learned advocate appearing for the applicant does not press this application. Permission as prayed for is granted. The present application stands dismissed as not pressed. "

(3.) It is a case of the writ applicant that, as the directions issued by this Court in the order dated 11.09.2017, referred to above, this fresh writ application had to be filed.