SECURITRANS INDIA PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Rule. Rule is waived by learned counsels for respective respondents. With the consent of learned counsels for the parties rule is fixed forthwith.

(2.) THE petitioner by way of this petition have approached this Court with following prayers:-

(3.) UNDER the instructions learned counsel for the petitioner is confining this petition only qua deduction of bond amount from Rs.15.00 (Rs. Fifteen crores) to Rs.8.00 (Rs. Eight crores) and seeks permission to file fresh petition in case of future difficulty if the trial Court proceedings are not over within a year or so.