LALITKUMAR RAMJIBHAI PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Appeal admitted. We have heard Mrs. Pahwa for M/s Thakker Associates for the appellant and Mr. K.M.Patel learned advocate for the respondents.

(2.) This appeal arises out of an order passed by the learned Single Judge of this Court in SCA No. 4343 of 1992 on December 15,1995.

(3.) Present appellant was the petitioner in the said SCA and he had preferred that SCA seeking the following reliefs: