ASHUTOSH YOGESHBHAI SHUKLA Vs. DISTRICT AND SESSIONS COURT

JUDGEMENT

(1.) Admit.

(2.) By consent of the learned advocates for the respective parties the appeal is taken up for final hearing.

(3.) The present appeal is directed against the order dated 29.12.2016 passed by the learned Single Judge in Special Civil Application No.21700 of 2016 whereby the learned Single Judge has dismissed the petition.