MAGANBHAI PUNJABHAI GAJJAR Vs. STATE OF GUJARAT

LAWS(SC)-2010-4-96

SUPREME COURT OF INDIA (FROM: GUJARAT)

Decided on April 28,2010

MAGANBHAI PUNJABHAI GAJJAR (D) TR. L.R. Appellant

VERSUS

STATE OF GUJARAT Respondents

- (1.) We have heard learned Counsel for the parties.
(2.) Delay condoned.
(3.) The application for substitution is allowed.;