MANISHKUMAR JAYANTILAL KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waives service of notice of rule.

(2.) On 5/5/2022, the Co-ordinate Bench of this Court, passed the following order:

(3.) Ms. Manvi Damle, learned counsel appearing on behalf of Ms.Ayushri Thakkar, learned counsel for the petitioner, submits that as contained in the order dtd. 5/5/2022, the petitioner has filed an undertaking with the concerned authority. She further submits that the respondent authorities have not complied with the other directions contained in the said order. She has further invited the Court's attention to the order dtd. 29/9/2022, wherein it has been recorded as under: