UPENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kishore Prajapati for learned Advocate Mr. Jitendra J. Pandya for the Petitioner and learned Advocate Mr. H.S.Munshaw for Respondent No.5.

(2.) Learned Advocate Mr. Prajapati for the Petitioner has urged the court to adjourn the matter as the matter requires little more preparation.

(3.) The matter is that of the year 2015 and looking to the prayers made in this petition and the reply filed by Respondent No.5, we are not inclined to adjourn the matter and acceding to the request made by learned Advocate Mr. Prajapati.