LAWS(GJH)-2019-5-193

SAMIR KALYANJIBHAI PATEL Vs. UNION OF INDIA

Decided On May 09, 2019
Samir Kalyanjibhai Patel Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The applicants - original petitioners of Special Civil Application No. 5278 of 2019 have taken out this application with following prayers :

(3.) The original petition i.e. Special Civil Application No. 5278 of 2019 was filed containing the following prayers :