BHARATKUMAR DANABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kartik Pandya for the applicants-petitioners and learned Government Pleader Ms.Manisha Lavkumar Shah assisted by learned Assistant Government Pleader Mr.Manan Mehta for the respondent - State and its authorities.

(2.) By filing this Civil Application, following is prayed.

(3.) In Special Civil Application No.19220 of 2018 following interim order was passed on 10th October, 2019 after hearing both the sides, extracted in its relevant part as under.