- (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the stand taken by the Division Bench of the High Court that an appeal against the Judgment of the learned Single Judge was not maintainable before the Division Bench.
(3.) That issue is no more Res Integra and is covered in favour of the appellant in Jogendra Sinhji Vijay Singhji Vs. State of Gujarat & Ors., 2015 9 SCC 1.;