JAYANTIBHAI HARIJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dtd. 9/2/2018 passed in Special Civil Application No.8440 of 2014 is alleged to have been violated and as such, the present proceedings have been initiated.

(2.) The order passed in the aforesaid Special Civil Application reads thus:

(3.) On being notified, learned counsel appearing for respondent No.2 has appeared and has filed affidavit dtd. 8/10/2021 of respondent No.2 whereunder it is stated to the following effect: