LAWS(GJH)-2020-6-442

SUNILBHAI MADANLAL LAKHERA Vs. STATE OF GUJARAT

Decided On June 09, 2020
Sunilbhai Madanlal Lakhera Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.Nishit P. Thakkar, learned advocate for the petitioner and Ms.Manisha L. Shah, learned Government Pleader appearing with Ms.Aishwarya Gupta, learned AGP for the respondent - State through Video Conferencing.

(2.) Rule. Learned AGP Ms.Gupta waives services of notice of Rule for the respondent - State.

(3.) This Court has rendered a decision vide order dated 27.2.2015 in Special Civil Application No.2565 of 2015 which reads as under: