NISHANT DESHDEEPAK VARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, the petitioner, party - in - person has not remained present. Out attention is invited by the learned senior counsel for the respondent on order dated 24.02.2016, which reads as under;

(2.) The order dated 13.03.2019 also requires to be reproduced herein;

(3.) Learned senior counsel, at this stage, submitted that the deposit appears to have been ordered for testing bona fide of the petitioner. In light of the fact that the grievance made in the petition could not be sustained, for further consideration without there being proper assurance qua the bona fide of the petitioner.