ANIL R.DAVE, J. - (1.) Leave granted.
(2.) In view of the judgement delivered in Jogendrasinhji Vijaysinghji v. State of Gujarat (2015) 9 SCC 1, we set aside the judgment of the Division Bench and restore the Letters Patent Appeal to its original number to be decided on its merits afresh.
(3.) Parties shall appear before the High Court on 15 th February, 2016.;