SHIVKUMAR O AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD, learned Advocate Mr. Choksi for the petitioners.

(2.) RULE. At the request of the learned Advocate for the petitioner and the with consent of learned AGP Mr. Rindani, the matter is taken up for final disposal today.

(3.) LEARNED Advocate for the petitioner vehemently submitted that in the present case, the document which was registered on 28th January 2004, final order is passed on 10th December 2008 and that too, interestingly, the entire order is passed keeping all the information 'blank'. A copy of the said order is produced at Annexure "f", page 18 to this petition.